Himachal Pradesh High Court
Dr. Amit Lakhani vs State Of Himachal Pradesh on 28 April, 2025
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr. MP No. 1257 of 2025 in
Cr.MP(M) No. 2380 of 2023
Date of Decision: 28.4.2025.
Dr. Amit Lakhani ...Petitioners
Versus
State of Himachal Pradesh ...Respondent
Coram
Hon'ble Mr Justice Rakesh Kainthla, Judge.
Whether approved for reporting?1 No.
For the Petitioner : Ms. Ragini Dogra, Advocate.
For the Respondent/State : Mr. Jitender Sharma,
Additional Advocate General.
Rakesh Kainthla, Judge (Oral):
Cr.MP No. 1506 of 2025 The present application has been filed for placing on record the additional documents to show that the petitioner had received an e-mail dated 31.10.2024 about the confirmation of the itinerary for 2025 "Knee Arthroplasty Travelling Fellowship". Since the purpose of the application is to place on record travel itinerary, therefore, the present application is 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes. 2 allowed and the documents, as filed, are ordered to be taken on record.
Application stands disposed of.
Cr.MP No. 1257 of 2025 The petitioner has filed the present petition for seeking permission from the Court to travel abroad to attend Travelling Fellowship Programme conducted by International Society of Arthroscopy, Knee Surgery and Orthopedic and Sports Medicine (ISAKOS) from 26.5.2025 till 12.6.2025.
It has been asserted that the petitioner was granted bail by this Court and one of the conditions of the bail is that the petitioner will not leave India without the prior permission of the Court. The petitioner has been granted fellowship and has to visit various countries w.e.f. 28.5.2025 to 12.6.2025. He shall return after the conclusion of the Travelling Fellowship Programme. Hence, the petition.
No reply has been filed on behalf of the respondent- State.
Heard.
The plea of the petitioner that he has been nominated to attend Fellowship Programme is duly supported by e-mail 3 thread placed on record. The petitioner was also granted permission earlier and he had returned to India after visiting abroad. Therefore, there is no reason to believe at this stage that the petitioner would not return to India after going abroad.
Consequently, the present petition is allowed and the petitioner is ordered to be leave India after travelling Netherlands, France, Italy and Germany w.e.f. 26.5.2025, till 13.6.2025, subject to his furnishing personal in the sum of ₹1.00 lac with two sureties in the like amount to the satisfaction of learned Trial Court, with an undertaking that the petitioner shall report to Police Station Nahan, District Sirmour, H.P. on 14.6.2025.
The petition stands disposed of.
(Rakesh Kainthla) Judge 28th April, 2025 (Chander)