JOON YUL YOO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Public Prosecutor.

(2.) This petition has been filed by the petitioner under Section 482 Cr.P.C. against the order dated 20.8.2010 of Additional Sessions Judge (Fast Track) No. 1 Kota rejecting the application of the petitioner for granting permission to the petitioner to go to his country for one month to meet his relatives.

(3.) The learned counsel for the petitioner contended that the passport of the petitioner has been seized by the police and it has been produced before the court with the challan. The counsel stated that if any person does not come then there are many ways for calling that person from his country. The photocopy of the passport is already available on record and the Embassy of Republic of Korea situated in New Delhi will also bring the petitioner back if he does not come. It may be mentioned that earlier the petitioner submitted similar application for going to his native place on the ground of illness of his mother-in-law, but the same was rejected by this court on the ground that the mother-in-law of the petitioner had expired. The learned counsel for the petitioner contended that the Embassy of Republic of Korea New Delhi has already given an undertaking for taking diplomatic action to bring him back to India.