KRITIKA MALHOTRA Vs. SENIOR INTELLIGENCE OFFICER

JUDGEMENT

(1.) The revision challenges the dismissal of the petitioner's application seeking permission to travel abroad.

(2.) It is the case of the respondent that the petitioner was arrested on 11/2/2025 by the respondent for the offences under Ss. 132 and 135 of the Customs Act 1962, for misdeclaration.

(3.) The petitioner had applied for bail, and this Court in Crl.O.P.No.7639 of 2025 had released the petitioner on bail on 25/3/2025 on various conditions. One of the conditions was that the petitioner shall not leave India without obtaining permission from the trial Court. The petitioner, therefore, sought permission from the trial Court, which was denied by the impugned order on the ground that the investigation is still pending and the respondent is objecting to the petitioner's travel, as the petitioner may abscond.