VIKAS GARG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-petitioner as also learned Public Prosecutor assisted by learned counsel for the complainant.

(2.) These misc. petitions have been preferred on behalf of accused-petitioner with a prayer to quash and set-aside the order dated 19.12.2017, whereby the application has been rejected by trial court for releasing the passport surrendered by the accused/petitioner in compliance of the order dated 18.11.2017 passed by the Co-ordinate of this Court in S.B. Criminal Bail Application No. 15406/2017 filed under Section 439 Cr.P.C., 1973 The prayer has also been made to grant permanent exemption from personal appearance in Criminal Case No. 198/2013 pending before the Court of Additional Civil Judge-cum-Judicial Magistrate No. 15, Jaipur Metropolitan.

(3.) Learned counsel for the petitioner submits that the accused/petitioner is working on the post of Senior Data Scientist in Amazon Company at Seattle, WA, USA. She further submits that the petitioner has come to India on his family leave, which as per the policy of the company is going to expire on 28.01.2018. Learned counsel submits that vide e-mail dated 25.11.2017, the Company has required presence of the petitioner at the company's office looking to heavy arrears of work due to be discharged by the petitioner. Learned counsel further submits that it is an established legal proposition that every person has a right for earning his livelihood gracefully and to travel as per his wish, may be with certain reasonable restrictions.