KHUSHAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of the order dated 14.01.2020 passed by the Additional Sessions Judge, Ludhiana, in FIR No.235 dated 27.11.2017 under Sections 406 and 420 IPC, Police Station Jamalpur, District Ludhiana, vide which application filed by the petitioner seeking permission to go abroad, was dismissed.

(2.) The Investigating Officer is directed to file a specific affidavit with regard to the inquiries conducted by the police before registration of the FIR holding that the dispute is of civil nature and how opinion was formed to register the present FIR." Learned senior counsel for the petitioner further submits that the said petition is now pending for 25.02.2020. It is further submitted that the petitioner is a green card holder and he came to India for managing his properties and he was involved in the present litigation. It is also submitted that the petitioner has moved an application before the trial Court for seeking permission to travel abroad from 25.12.2019 till 27.03.2020, however, the said application was dismissed vide impugned order dated 14.01.2020.

(3.) Learned senior counsel has argued that the only reason given, while dismissing the application, is that the same is without any substance, as it is not stated about any contingency/eventuality, which is likely to arise, if the petitioner is not granted permission to go to USA. It is further argued that since the petitioner is holding green card, he is required to appear before the authorities in USA and for that purpose, he is urgently required to visit USA. It is next submitted that the petitioner is ready to furnish the requisite bonds before the trial Court for the aforesaid purpose.