RAJINDER NATH RAINA Vs. STATE OF J&K

JUDGEMENT

(1.) It is contended that the applicant-appellant has filed the CRA No.44/2016 challenging therein the judgment dated 30.08.2016 and order dated 31.08.2016 passed by learned Addl. Sessions Judge, Jammu whereby he was convicted under Section 471 RPC. This Court while issuing notice in the aforesaid appeal, vide order dated 07.09.2016 had suspended the sentence awarded to the applicant-appellant herein and also admitted him to bail subject to the following conditions:-

(2.) Now the present application has been moved by the applicant-appellant to seek permission to travel abroad (United States of America) for his medical check-up, as also to meet his children who are residing there.

(3.) It is contended that during the trial before the Court below, the applicantappellant herein was permitted to proceed abroad for his medical checkup. It is further contended that the applicant is a law abiding citizen and shall abide all the terms and conditions to be put by this Court to permit him to go abroad.