Bombay High Court
Satyarth Pramodkumar Priyadarshi vs The State Of Maharashtra on 4 October, 2019
Bench: Ranjit More, N. J. Jamadar
909-WP4968-19.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 4968 OF 2019
Satyarth Pramodkumar Priyadarshi ...Petitioner
Versus
State of Maharashtra ...Respondent
Ms. Mallika A. Ingale, for the Petitioner. Mr. K. V. Saste, APP for the State/Respondent.
CORAM: RANJIT MORE & N. J. JAMADAR, JJ DATED: 4th OCTOBER, 2019 PC:-
1. Heard.
2. The prayer clause (b) is not pressed by the petitioner.
3. The petitioner and his wife are the accused in Sessions case No.317 of 2018, which arises out of First Information Report ("FIR") being CR No.236 of 2015, dated 22 nd August, 2015, registered with Nerul Police Station for the offences punishable under Sections 324, 370(1), and 374 read with 34 of the Indian Penal Code; Sections 23 and 26 of the Juvenile Justice (Care and Protection of Children) Act, 2000 and Sections 3, 7 and 14 of the Child and Adolescent Labour (Prohibition and Regulation) Act, 1986.
4. The petitioner and his wife are on bail. The petitioner has been granted bail with a condition not to leave India 1/3 ::: Uploaded on - 05/10/2019 ::: Downloaded on - 05/10/2019 23:53:15 ::: 909-WP4968-19.DOC without prior permission of the trial court. The petitioner is residing at Navi Mumbai along with his wife and two children.
The petitioner is working as a Head of Innovation at TATA-AIA Group Company Ltd. The petitioner in connection with his offcial duties is requuired to visit Malaysia, Indonesia, Hong Kong and Singapore and, therefore, made an application, copy of which is annexed at Exhibit 'E', dated 21 st September, 2019. However, the trial court has posted the said application for hearing on 27th November, 2019. The petitioner is requuired to travel abroad from 5 th October, 2019 and, therefore, the petitioner has approached this Court for permission to travel abroad.
5. The petitioner was earlier granted such permission by the trial court to travel abroad from 10th October, 2017 to 22nd October, 2017. The petitioner has complied with the terms and conditions of the order passed by the trial court. In the light of this fact, coupled with the allegations made against the petitioner and the pressing necessity of the petitioner to attend the offcial assignments abroad, we dispose of the petition by passing the following order:
(i) The petitioner is permitted to travel abroad i.e. Malaysia, Indonesia, Hong Kong and Singapore between the period from 5th October, 2019 to 14th 2/3 ::: Uploaded on - 05/10/2019 ::: Downloaded on - 05/10/2019 23:53:15 ::: 909-WP4968-19.DOC October, 2019.
(ii) The petitioner shall not go to any other country except the countries referred above.
(iii) The petitioner shall give his contact numbers, residential address at the above referred countries and also give the details of travel permit, passport and visa to the concerned police station.
(iv) The petitioner shall report to the concerned police station after arrival in India.
6. It is made clear that this order is passed in view of urgency and for further travel abroad with effect from 12 th November, 2019 onwards, the petitioner is at liberty to approach the trial court and renew the prayers in the application dated 21st September, 2019.
7. The trial court shall decide the same expeditiously.
8. All concerned to act on an authenticated copy of this order.
[N. J. JAMADAR, J.] [RANJIT MORE, J.] 3/3 ::: Uploaded on - 05/10/2019 ::: Downloaded on - 05/10/2019 23:53:15 :::