A.V.SHANMUGASUNDARAM Vs. STATE REPRESENTED BY THE DEPUTY SUPERINTENDENT OF POLICE, BS & FC BANGALORE

JUDGEMENT

(1.) A-2's wish is to visit Belgium and U.S.A. to see his kith and kin has been negatived by the Trial Court by dismissing his Crl.M.P.No.1353 of 2015 filed in C.C.No.29 of 1999 dated 22.4.2015.

(2.) Aggrieved, he came up by way of this revision before this Court.

(3.) According to the learned Senior Counsel for the petitioner, petitioner is 74 years old. He wants to see his daughter in Belgium and son in U.S.A. and also wish to see his newly born grandchild. He needs minimum 60 days from the date of receipt of the passport. He has made all the arrangements to look after his interest in this case by engaging defence counsel. He has roots in Society.