VINAY VIVEK ARHANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the applicant.

(2.) The applicant has preferred this application seeking the permission to travel to Dubai for the period 29/4/2022 to 6 th May, 2022.

(3.) The applicant is arraigned in CR No.111 of 2021 for the offences punishable under Ss. 420, 465, 466, 467, 468, 471 read with Sec. 34 of the Indian Penal Code, 1860 ("the Penal Code").