ARSHDEEP SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) The instant petition has been preferred under Section 482 Cr.P.C. seeking quashing of an order dated 14.02.2017 passed by the trial Court and in terms of which an application moved by the petitioner seeking permission to go abroad i.e. Australia for a period of 03 months has been declined.

(2.) Petitioner along with Yogbir Singh and Rohit Bassi co-accused is facing trial in FIR No.03 dated 01.01.2017, under Sections 323, 332, 353, 506 and 34 of Indian Penal Code, registered at Police Station Sector-36, Chandigarh.

(3.) Suffice it to notice that FIR was registered on the statement of Constable Rajak Kram on the allegations that he had been assaulted by the accused party including the petitioner and thereby he had been obstructed in the discharge of his official duties. The complainant is stated to have suffered simple injuries in the alleged occurrence.