G.S. VASAVI Vs. STATE

JUDGEMENT

(1.) This petition has been filed challenging the order passed by the Court below dismissing the application filed by the petitioner seeking for the permission of the Court to permit the petitioner to travel abroad in order to continue with her education.

(2.) The petitioner has been shown as an accused in Cr. No. 124 of 2019. The petitioner is a student, who is pursuing her degree in psychology at Eastern Florida State College, Melbourne, USA. The petitioner has to rejoin the classes on 02.07.2019, failing which she will lose her scholarship and it will adversely affect her future prospects.

(3.) The petitioner filed an application before the Court below in Crl.M.P. No. 7090 of 2019, praying for permitting the petitioner to go abroad in order to continue her studies. The Court below had dismissed the application by an order dated 01.07.2019, on the ground that if the petitioner is permitted to go abroad, it will have a serious impact on the pending investigation. Aggrieved by the same, the present Criminal Original Petition has been filed before this Court.