(1.) The Petitioner/A5, has focused the instant Criminal Revision Petition, against the order dated 13.06.2014, in CMP No.385 of 2014 in C.C.No.1 of 2014 on the file of the learned II Additional District Judge / Special Judge (CBI Cases), Coimbatore.
(2.) The learned II Additional District Judge / Special Judge (CBI Cases), Coimbatore, while passing the impugned order in CMP No.385 of 2014 (filed by the Petitioner/A5) had among other things observed that "the Petitioner/Accused viz., K.Zahir Hussain has not filed any materials to show that he is doing Garment Business at Dubai and also not produced any documents to show that he has to visit Dubai necessarily....'', and resultantly, dismissed the petition.
(3.) Assailing the correctness of the order dated 13.06.2014 in CMA No.385 of 2014 in C.C.No.1 of 2014 passed by the trial Court, the learned counsel for the Revision Petitioner/A5 contends that the Petitioner/A5, has a strong root in the society and denial of his right to go abroad by the trial Court would amount to depriving his right to lead a comfortable life, which is a fundamental one as enshrined under Article 21 of the Constitution of India.
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