CHAITALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order be read in continuation of interim order dated June 9, 2004.

(2.) NO reply has been filed on behalf of the respondent-State.

(3.) IN totality of the facts and circumstances of this case, I allow this petition, quash order, Annexure P3 and permit the petitioner to go abroad. However, before she goes abroad, she will submit an undertaking before learned Magistrate that as and when called for, and I may mention here that she may be called only if she be actually required to be present in the Country, then she shall come to India. Learned Magistrate may ask for surety/sureties which may be reasonable in the facts and circumstances of this case, taking into consideration the status of the petitioner and her parents. Immediately on furnishing such an undertaking and surety/sureties, as the learned Magistrate may think proper in the facts and circumstances of this case, the petitioner shall be permitted to go abroad. Disposed of accordingly. Let a copy of this order be given dasti to learned counsel for the petitioner under the signatures of the Court Secretary. Petition allowed.