GULREJ Vs. STATE OF M P

JUDGEMENT

(1.) This order shall also govern disposal of M.Cr.C. Nos. 5884/2010, 5885/2010,5887/2010 & 5888/2010, filed by the present applicant, seeking same relief.

(2.) By this application under section 482 of CrPC, the applicant is praying for quashment of order dated 27.8.2010, passed by the Judicial Magistrate First Class, Indore, whereby the learned Magistrate rejected the application for grant of permission to go for "Haj Yatra" on the ground that since 1999 the applicant is connected with the SIMI organization and its activities and number of criminal cases are pending against him and there is apprehension that in case the permission to go for "Haj Yatra" is granted, he may abscond and join with the ban organization who are involved in the terrorist activities.

(3.) It is submitted that in ail those cases which are pending against the applicant since 2000, the applicant is appearing on each and every date of hearing before the concerned trial Court and the maximum punishment provided is 3 years and looking to the fact that the above mentioned cases are pending since 2000 and there is no likehood that the same may be decided expeditiously, the impugned order dated 27.8.2010 be set aside and this application for grant of permission to go for "Haj Yatra" be allowed, on furnishing sufficient security to the satisfaction of the concerned trial Court.