The Punjab and Haryana HC was dealing with the petition filed by the petitioner’s seeking permission of the Court to travel abroad for a period of six months to earn their livelihood during the pending proceedings in case, lodged under Section 306 of the IPC, registered at Police Station Sadar Phagwara, District Kapurthala.
Attention of the Court was drawn to the previous orders passed by the Court in CRM-M-9053-2020 on 19.03.2020 and CRM-M-31251-2020 on 07.10.2020, respectively, vide which the petitioners were permitted to proceed to Italy for a period of four months (in CRM-M-9053- 2020) and six months (in CRM-M-31251-2020), subject to three conditions specified therein including furnishing of Surety Bonds to the tune of `10 lacs each to the satisfaction of the Ld. Trial Court to ensure their return and at least immediately, after the completion of the said period.
The Learned Counsel for the petitioners further draws attention of the Court to the fact that the petitioners after having thus, gone abroad, did return back to India on 04.09.2020, after which, their Passports were taken over by the Authorities as they were at that time put in quarantine. The learned Counsel also submitted that they, however, subsequently appeared before the Ld. Trial Court on the designated date, i.e., 15.09.2020.
The HC after various submissions observed that in view of the conduct showed by the petitioners their prayer does appear to be bona fide. The HC allowed the petition. The HC permitted the petitioners to again proceed to Italy for a period of 6 months, but subject to fulfilling the same three conditions afresh, as specified in the previous order dated 07.10.2020.
Bench: Hon'ble Mr. Justice Sudip Ahluwalia
Case Title: Geeta Rani and Another v. State of Punjab
Case Details: CRM-M-31709-2021
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