RAMAN SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for quashing of order dtd. 23/5/2018 (Annexure P2) passed by the Sub-Divisional Judicial Magistrate, Samalkha in case FIR No.349 dtd. 24/6/2016 vide which the application filed by the petitioner seeking permission to travel abroad was dismissed.

(2.) Counsel for the petitioner submits that the petitioner was granted anticipatory bail by the Court of Sessions, Panipat vide order dtd. 22/8/2016 and he is regularly appearing before the trial Court. Counsel for the petitioner further submits that on an earlier occasion, the petitioner was granted permission to travel abroad vide orders dtd. 4/10/2016, 27/7/2017, 21/9/2017 and 14/11/2017.

(3.) Counsel for the petitioner further submits that the petitioner is a businessman and in his ordinary course of business of import and export, he has to travel abroad on regular basis to attend conference on different dates and fulfill his business commitments.