HASAN AFTAB PALIWALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Miscellaneous Petition aggrieved by order dated 12.07.2019 passed by Additional Chief Metropolitan Magistrate (Communal Riots Cases, Jaipur Metropolitan, Jaipur, whereby application filed by the petitioner seeking permission to travel abroad for business purpose was rejected.

(2.) It is contended by counsel for the petitioner that charges have been framed against the petitioner. Matter is pending for framing of charge against other co-accused. Petitioner earlier also had went abroad for business purpose which application was allowed by the Court below vide order dated 10.05.2018. There was no justification for rejecting the prayer of the petitioner.

(3.) Petitioner is into business of making malls and he has received a letter of invitation from Furni Trading Company to meet interested clients and official deals. It is mentioned in the letter that there are approximately 14 clients and petitioner is required to remain therefore at least for a period of 20 days.