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Judgment
S Vishwajith Shetty, J
Learned Counsel for the petitioners after arguing the matter for some time, submits that the petitioners are required to travel to different places including abroad countries for the purpose of their business, but condition no.iii imposed by the Court of LXI Addl. city Civil & Sessions Judge, Bengaluru, in Crl. Misc. No.1975/2017 has been coming in their way, and therefore, Crl. Misc. No.9611/2023 was filed under Section 439(1)(b) of Cr.PC before the concerned Sessions Court, which has been rejected. He submits that if he is permitted to travel by the concerned court, that would take care of the interest of the petitioners.
Considering the submission made by the learned Counsel for the petitioners, this petition is disposed of with an observation that in the event the petitioners file necessary application before the concerned Court in C.C.No.26145/2017 seeking leave of the Court for traveling, the said application, shall be considered on its merits and necessary orders be passed by the concerned Court, expeditiously.