NINAD SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc.petition under Section 482 Cr.P.C. has been filed against the order dated 12/09/2014 passed by the court of learned Additional District & Sessions Judge No.11, Jaipur Metropolitan in Criminal Misc.Application No.270/2014 in FIR No.11/2013 registered at P.S. Banipark, Jaipur for offences u/Ss.420, 467, 468, 471 and 120B IPC by which application filed by the petitioner for amendment in the order dated 14/12/2013 and for granting permission to the petitioner for visit abroad for business has been dismissed.

(2.) The short facts of the case are that FIR No.11/2013 at P.S. Banipark, Jaipur City South for offences u/Ss.420, 467, 468, 471 and 120B IPC has been lodged against the petitioner and petitioner has been allowed pre-arrest bail with the condition that he will not leave India without the permission of the court.

(3.) The contention of the counsel for the petitioner is that he is Director of M/s.Indian Network for Development Exchange Pvt.Ltd. and the main feature of the company is educational and adventure tourism and exchange programmes for which petitioner used to visit abroad for business agreements and for workshops. His further contention is that he wants to visit Berlin as there is workshop from 2/11/2014 to 4/11/2014 and for his business activities, his visit is essential hence, he be allowed to leave India from 1/11/2014 to 6/11/2014.