FIDA HUSSAIN YAHYABHAI BOHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.Z. Qazi, advocate for the applicant and Shri K.R. Lule, A.P.P. for the nonapplicant.

(2.) Rule. Rule made returnable forthwith.

(3.) The applicant has approached this Court under Section 482 of the Criminal Procedure Code, being aggrieved by the order passed by the learned Additional Sessions Judge rejecting the application filed by the applicant seeking permission to leave India for pilgrimage purposes i.e. for performing Hajj and visiting Balalaika.