NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 BNSS, for quashing the order dtd. 21/4/2025, Annexure P-9, passed by learned Judicial Magistrate 1st Class, Ludhiana, dismissing the application for grant of permission to the petitioners to visit Canada and order dtd. 3/7/2025, Annexure P-10, passed by learned Additional Sessions Judge, Ludhiana, vide which the revision petition filed against the aforesaid order, was also dismissed.

(2.) Learned counsel submits that the petitioners, who are Canadian citizens, suffer from ailments and wish to get themselves medically examined in Canada, where they also have to file the income-tax returns. Their absence therefrom shall result in stoppage of old age pension as well. It is pointed out that on a previous occasion also, they had been granted the permission to go abroad from 29/10/2024 to 28/2/2025, but returned well before, i.e. on 5/2/2025. Presently, the petitioners sought permission to travel abroad for six months, from 1/5/2025 to 31/10/2025, however, now he prays for only four months, which may be subject to any condition.

(3.) Learned State counsel opposes, however, prays that stringent conditions be imposed upon the petitioners, in case they are to be granted the permission as sought, while learned counsel for respondent No.2 states that petitioner No.l is not a retired employee and as per his instructions, is not a pensioner. Their treatment was going on at DMC, Ludhiana.