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Judgment
21 paragraphs · 242 wordsThis petition has been filed by the petitioner under Section 482
Cr.P.C. for permission to visit Thailand during pendency of proceedings in
case FIR No.217 dated 06.11.2015 registered under Sections 406, 498-A
IPC at Police Station Kharar city, District S.A.S. Nagar.
Twice the petitioner has been permitted by this Court to travel
to Thailand vide orders dated 13.05.2016 and 13.01.2017.
This petition has been filed directly in the High Court while the
trial Court could have been approached with the prayer for permission to
travel abroad with her itinerary, date of departure and return in view of the
orders already passed in the case of the petitioner. I have no doubt that in
case the trial Court is moved, it would consider the request in the light of the
orders earlier passed by this Court. It has been disclosed that permission was
once declined by the High Court for the reason that stage investigation is
going on and challan is yet to be presented and travel permission may cause
prejudice to the investigation and could lead to delay. That difficulty is no
longer present. Thereafter, the petitioner had moved an application which
was allowed by this Court.
The petition is disposed of with liberty to the petitioner to file
an application before the trial Court for permission to travel abroad. In case,
application is filed the same shall be disposed of in accordance with law
within a week.