HEMANT GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition filed under Section 482 Cr.P.C. is for quashing the order dated 08.10.2018 (Annexure P-8) whereby the application filed by the petitioner seeking permission to go abroad i.e. Dubai (UAE) to attend the business meetings, was dismissed. Notice of motion.

(2.) At the asking of the Court, Mr. Manish Bansal, DAG, Haryana, accepts notice on behalf of the respondent-State.

(3.) Let a copy of paper book be given to learned State counsel during the course of the day.