RAJNEESH MITTAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for permission to travel abroad (USA) for urgent business purposes during the intervening period of 01.11.2018 to 31.12.2018. Prayer has also been made to quash the order dated 25.07.2018 (Annexure P-3) passed by learned Additional Sessions Judge, Ludhiana whereby permission to go abroad was declined.

(2.) An FIR No.122 dated 28.04.2017 under Section 370 IPC, Sections 23, 24 and 26 of Juvenile Justice (Care & Protection of Children) Act, 2000 and Sections 16, 17, 18, 19 and 20 of Bonded Labour System (Abolition) Act, 1976 was registered against the petitioner in Police Station Jodhewal, Ludhiana. The allegation is that in the factory owned by the petitioner i.e. Kaursun Export Limited, 9 children doing labour were got released by the society known as Bachpan Bachao Andolan. Though the petitioner is on bail, but on submission of challan, the trial Court has framed the charges under Section 370 IPC and Sections 23, 24, 26, 17 & 20 of Juvenile Justice (Care and Protection of Children) Act, 2000.

(3.) Learned counsel for the petitioner has argued that in order to perform his business commitments, petitioner is required to go abroad (USA). He is to visit his buyer, namely, United Speciality Products INC, New York in USA during the period from 01.11.2018 to 31.12.2018. He has further argued that the petitioner is ready to comply with any condition which this Hon'ble Court may deem fit as there is no intention on the part of the petitioner to flee away from trial. Though stay in abroad is required for four weeks, but as a precautionary measure, he has prayed for grant of permission to visit between the period from 01.11.2018 to 31.12.2018.