AMOL SHEOREY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.10230 of 2024.

(2.) This application has filed on behalf of the appellant seeking permission to travel to British Columbia, Vancouver, Canada to attend convocation ceremony of his son, who is pursuing his studies from the University of British Columbia. It is submitted that the convocation ceremony is scheduled to be held on 30/5/2024 and in support of the aforesaid, documents have been brought on record as Annexures A-1 to A-3 along with the application. It is submitted by learned senior counsel that the appellant is willing to attend the aforesaid convocation ceremony, therefore, he be permitted to travel to the said place.

(3.) Learned counsel for the respondent submits that the appellant has been convicted for the offences punishable under Ss. 467, 468/120B, 409/120B of the Indian Penal Code, therefore, in order to ensure his return to India, some strict conditions be imposed.