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Judgment
Pranay Verma, J
This petition under Section 482 of the Cr.P.C. has been filed for grant of permission to travel abroad from 14.02.2024 to 18.02.2024.
As per the petitioner, he is the holder of passport No. Y5643301. He has to travel abroad for a function for which he has been invited. He has already been granted the benefit of anticipatory bail and has thereafter also been granted permission to renew his passport which has been so renewed.
Learned counsel for the petitioner has brought to the notice of this Court a notification dated 14.04.1976 of the Central Government whereby exemption has been granted to persons against whom cases are pending before criminal Court to depart from India who produce orders from the Court. It is further submitted that under similar circumstances permissions have been granted by this Court to various accused.
Looking to the nature of allegation levelled against the petitioner and the fact that by order dated 04.07.2022 passed in M.Cr.C. No.32054/2022 he has already been granted the benefit of anticipatory bail and by order dated 02.05.2023 in M.Cr.C. No.17650/2023 has been granted permission to renew his passport and the fact that the investigation is still in progress despite lapse of a period of almost a year and charge-sheet has not been filed, the petition is allowed.
The petitioner is permitted to travel abroad on the dates as mentioned aforesaid upon his furnishing his personal bond in the sum of Rs.1,00,000/-alongwith a solvent surety before the Chief Judicial Magistrate, Indore in the like sum by his father, Shri Jambu Bhandari and also on furnishing an undertaking to the effect that upon expiry of the period as aforesaid he shall return to India.