HIMALYANI GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The application is allowed and documents Annexures P-7 and P-8 are taken on record, subject to all just exceptions.

(2.) The petitioner is seeking direction for release of her passport and granting her permission to go United Kingdom to enable her to attend the wedding reception of her son, which is to be celebrated on 1st and 2nd July, 2017.

(3.) The petitioner is a practising lawyer at Delhi and is facing trial in case FIR No. 85, dated 21.03.2016, under Sections 147, 149, 456, 457, 447, 448, 395, 120-B IPC registered at Police Station Ambala Cantt., District Ambala.