DHARMESH BOTHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and in the context of the challenge, with the consent of the learned Counsels for the parties, the petitions are taken up for hearing and final disposal at the stage of admission itself.

(2.) The petitioner, who is arraigned as accused no.14 in PMLA Special Case No.4/2018 and as accused no.7 in PMLA Special Case No.9/2018, has invoked the writ jurisdiction of this Court being aggrieved by the orders passed by the learned Special Judge (PMLA) rejecting the application preferred by the petitioner seeking permission to travel to USA between 1 st May, 2022 to 30/5/2022.

(3.) Shorn of unnecessary details, the facts leading to these petitions can be stated as under: