Kailash Chand Garg vs The State Of Madhya Pradesh
2023 Latest Caselaw 857 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE VIVEK RUSIA
                                               ON THE 13 th OF JANUARY, 2023
                                          MISC. CRIMINAL CASE No. 52238 of 2022

                           BETWEEN:-
                           KAILASH CHAND GARG S/O SHRI BAPULAL JI, AGED
                           ABOUT 61 YEARS, OCCUPATION: BUSINESS R/O 87
                           SAMRAT ASHOK NAGAR BEHIND SAPNA SANGITA
                           INDORE (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (SHRI REVAT SINGH RAGHUVANSHI, LEARNED COUNSEL FOR THE
                           PETITIONER)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH STATION
                           HOUSE OFFICER POLICE STATION TEJAJI NAGAR,
                           DISTRICT INDORE (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           ( SHRI MUKESH KUMAWAT, LEARNED GOVERNMENT ADVOCATE FOR
                           THE RESPONDENT/STATE)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                               ORDER

The petitioner has filed the present petition being aggrieved by the order dated 01.10.2022, Annexure P-1 whereby the trial Court has disposed off the application seeking permission to travel abroad as the charges have not been framed and granted liberty to apply again.

Learned counsel for the petitioner submits that the charges have been framed on 26.122022, therefore, now there is no impediment for the trial court to consider the application afresh seeking permission to the petitioner to travel Signature Not Verified Signed by: REENA JOSEPH Signing time: 13-01-2023 17:52:45

abroad.

Since the trial Court has imposed the condition for surrender of passport and restrained the petitioner to travel abroad, it is for the trial Court to relax such condition, in accordance with law and the judgment passed by the Hon'ble Apex Court.

With the aforesaid liberty this petition stands disposed off.

(VIVEK RUSIA) JUDGE RJ

Signature Not Verified Signed by: REENA JOSEPH Signing time: 13-01-2023 17:52:45