INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of impugned order dated 01.06.2018 passed by the trial Court vide which the application moved by the petitioner seeking permission to go abroad was dismissed.

(2.) Counsel for the petitioner submits that the petitioner is a Canadian citizen and he is having a civil dispute with M/s Vikas Housing Building Company Ltd.Ludhiana regarding an agreement to sell dated 15.04..1997. Counsel for the petitioner further submits that in this regard two civil suits which were filed in the year 2003 and 2004 are pending before the Civil Court at Ludhiana and the present FIR No. 51 dated 24.05.2015 is also registered under Sections 406 and 120-B of IPC at Police Station Haibowal, District Ludhiana.

(3.) Counsel for the petitioner further submits that the petitioner was declared as a proclaimed offender on 24.05.2015 by the trial Court and, thereafter, the petitioner filed anticipatory bail application i.e. CRM-M-15690-2018 and vide order dated 10.05.2018, he was granted concession of anticipatory bail in which the condition was also imposed that the petitioner will not leave India without permission of the Court. The said petition is now pending for 20.08.2018. Counsel further submits that he had also filed CRM-M2166-2017 challenging the order vide which he was declared proclaimed offender, on the ground that when the FIR was registered, the petitioner was not in India. The said petition was allowed vide order dated 30.01.2018 (Annexure P2) and the order dated 21.11.2015 declaring the petitioner as proclaimed offender was set aside.