MEHUL SUKUMARAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'BNSS'), petitioner-Mehul Sukumaran has sought the permission of this Court to allow him to travel to Dubai, UAE, from 8/12/2024 to 15/12/2024, with a direction to the respondent-CBI to release his passport.

(2.) Brief facts, leading to the filing of the present petition, are as under:

(3.) On the basis of the above facts, indulgence of this Court has been sought, permitting the petitioner to travel to Dubai, UAE, from 8/12/2024 to 15/12/2024. In addition to this, a direction has also been sought to be issued to the respondent-CBI, to release his passport. The petition is duly supported by the affidavit of the petitioner.