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 Singapore from 14/6/2025 to 22/6/2025. Permission has also been sought to get his passport renewed, notwithstanding the pendency of proceedings in case FIR No. RC0962018A0003, dtd. 21/6/2018, 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 Singapore with effect from 14/6/2025 to 22/6/2025. In addition to this, a direction has also been sought to be issued to the respondent-CBI, to release his passport, so that the same could be get renewed. The petition is duly supported by the affidavit of the petitioner.