RAVINDER SINGH DHILLON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Ravinder Singh Dhillon, a Senior Assistant working with the Cooperation Department, Punjab (presently under suspension) is facing trial in case FIR No. 10 dated 16.3.2009 under Sections 7, 13(2) of Prevention of Corruption Act, 1988. By filing this petition under Section 482 CrPC he seeks quashing of the order dated 4.8.2010 (P2) passed by learned Special Judge, Ludhiana, declining his application to go abroad-Australia- where his son is presently staying on a student visa, which is valid upto December 2010. Consequential prayer is to permit the petitioner to visit Australia for a limited duration i.e. w.e.f. 16.8.2010 to 10.10.2010.

(2.) Notice of the petition was issued to respondent-State. Despite opportunity, State has chosen not to file any reply.

(3.) It is submitted by the Learned Counsel for the petitioner that since 2.4.2009 the petitioner is regularly attending the proceedings. It is further submitted that the petitioner has been granted visa to visit Australia from 23.7.2010 to 22.10.2010 and that he alongwith his wife wishes to visit Australia from 16.8.2010 to 10.10.2010 to meet their son-Lovjot Singh. It is then submitted that the petitioner owns two houses i.e. one ancestral house in his name and the other one in the name of his wife Smt. Balbir Kaur.