PALWINDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court challenging order dtd. 20/3/2023 whereby the learned Special Judge, Gurdaspur, has declined his application seeking permission to go abroad.

(2.) The petitioner stands involved in FIR No.19, dtd. 11/8/2021, Police Station Vigilance Bureau Range Amritsar, under Sec. 7 of Prevention of Corruption Act 1988 as amended by Prevention of Corruption (Amendment) Act 2018 and Sec. 120-B IPC. The said matter is stated to be still under investigation despite a period of about 1 year and 11 months have elapsed. The allegations, in nutshell, against the petitioner are that he had demanded and accepted illegal gratification of Rs.3.00 lakhs from complainant for the purpose of correcting mutation in respect of his land.

(3.) The case of the petitioner is that his son is residing abroad and that he wishes to be with the family of his son as the first birthday of his grand-son is to be celebrated on 2/5/2023. A copy of the birth certificate of petitioner's grand-son is annexed as Annexure P-3.