SHREYANSH BHANDARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of the Cr.P.C. has been filed for grant of permission to travel abroad from 14/2/2024 to 18/2/2024.

(2.) As per the petitioner, he is the holder of passport No. Y5643301. He has to travel abroad for a function for which he has been invited. He has already been granted the benefit of anticipatory bail and has thereafter also been granted permission to renew his passport which has been so renewed.

(3.) Learned counsel for the petitioner has brought to the notice of this Court a notification dtd. 14/4/1976 of the Central Government whereby exemption has been granted to persons against whom cases are pending before criminal Court to depart from India who produce orders from the Court. It is further submitted that under similar circumstances permissions have been granted by this Court to various accused.