RUPJEET SAGGAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned Counsel for the petitioner has moved the instant petition under Section 482 Cr.P.C. for grant of permission to go abroad in a case arising out of FIR No.135 dated 13.7.2008 registered at Police Station City Moga, under Sections 218, 420, 465, 467, 468, 471, 472, 120-B IPC and 13(2), 88 of Prevention of Corruption Act.

(2.) Learned Counsel for the petitioner contends that the petitioner is running a travel agency and for the purpose of business, he has to go abroad from time to time. Earlier, the petitioner has visited Malaysia, UK and Australia and had also filed Crl. Misc. petitions before this Court whereby this Court had granted him permission to go abroad, subject, of course, to some conditions. Learned Counsel for the petitioner contends that since trial in the matter will take a long time as till date even charge has not been framed. Learned Counsel for the petitioner states that the next date fixed before the trial court is 6.4.2013 for framing of charge. Learned Counsel for the petitioner states that he will appear before the trial court on 6.4.2013 and thereafter, will leave for Australia. Learned Counsel for the petitioner further states that since the petitioner has earlier been granted permission to go abroad and he has never misused such a concession ealier granted by the Court and has complied with the order in letter and spirit, he be granted permission to visit abroad.

(3.) Learned Counsel for the petitioner further submits that the petitioner has to visit Thailand for 2 days and thereafter Scotland and Australia during the month of April, 2013. The petitioner is required to leave the country today in the evening and will attend his course at Thailand upto 4th instant and will return back on the next day and will also attend the court proceedings on 6.4.2013. Thereafter, he will be required to leave for Scotland on 16-17 April and thereafter to Australia from 26th till 30th instant. Learned Counsel for the State does not deny the fact that the petitioner was earlier granted permission for visiting abroad for the purposes of business.