NIDHI ARORA Vs. SADA NAND

JUDGEMENT

(1.) SADA Nand filed a complaint against the petitioner under section 420 IPC. Petitioner was summoned in that complaint. She appeared before the trial court and furnished bail bonds and surety bonds. Petitioner moved an application before the trial court to grant her permission to go abroad and to complete her studies. The application was contested by the complainant-respondent on the ground that proceedings under sections 82/83 Cr.P.C. have been initiated against the petitioner. The presence of the petitioner was procured with great difficulty after proclamation was issued against her.

(2.) THE learned trial Court after hearing the counsel for the parties and perusing the record, dismissed the application vide order dated 13.8.2003.

(3.) PETITIONER has got admission in Master of Business (Information Systems) BMIS in Victoria University of Technology, Melbourne City MC, Australia. This course is expected to complete on 31.7.2004. Petitioner has placed on record complete scheduled of studies as Annexure P-7 with this petition.