ANAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) By invoking the inherent jurisdiction vested in this Court by virtue of Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, hereinafter referred to as 'BNSS', the present petition has been filed by the petitioner for quashing of order dtd. 13/8/2024, whereby the learned Additional Sessions Judge, Hisar dismissed the application of petitioner seeking for permission to go abroad to pursue higher study.

(2.) In nut-shell the facts emerging from the record are that the petitioner is facing a prosecution for the commission of offence punishable under Ss. 147, 149, 323, 324, 379, 379-B and 506 of IPC and Ss. 3(2) and 3(2)(va) of Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act 1989.

(3.) With regard to above mentioned prosecution, the petitioner is on bail by virtue of order dtd. 22/6/2023, passed by learned Additional Sessions Judge, Hisar. It is a claim of the petitioner that he is 21 years old and pursuing his study. According to petitioner after passing 12th class, he has cleared IELTS test and wants to go abroad for further studies. According to petitioner, the International University of Applied Sciences Berlin (Germany) has offered for his admission in B.Sc. Computer Science course, and that the total duration of the above mentioned course is 36 months. According to petitioner, he moved an application before the learned trial Court for permission to go abroad but by virtue of order dtd. 13/8/2024, the same has been declined.