CHINTAN ARVIND SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant was granted pre-arrest bail by the orders of this Court on 20/10/2022 in C.R. No. 111 of 2019 and on 17/11/2022 in C. R. No. 220 of 2018.

(2.) It is the case of the Applicant that his passport was seized by the investigating officer and as such he is not in a position to travel abroad.

(3.) In this background, it is claimed by the Applicant in paragraph no. 15 of the both the Applications that in view of the itineraries furnished, he be permitted to travel abroad from 17/06/2023 to 05/07/2023 to various places like Uzbekistan, Kyrgyzstan, Kazakhstan, Dushanbe, Turkey.