Himachal Pradesh High Court
Parvez Iqbal vs . State Of H.P. on 16 May, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Parvez Iqbal vs. State of H.P. .
Cr.MP No. 1623 of 2023 in Cr.MP(M) No. 298 of 2023.
16.05.2023 Present: Mr. Jagdish Thakur, Advocate, for the petitioner/applicant.
Mr. Rajkumar Negi, Additional Advocate General, for the respondent.
Cr.MP No. 1623 of 2023.
By way of this application, a prayer has been made to modify the order dated 18.04.2023 passed by this Court in Cr.MP(M) No. 298 of 2023. It is submitted that while granting the bail to the applicant, a condition was imposed, whereby the applicant was held not entitled to leave India without prior permission of this Court.
As per the applicant, he intends to have Haj Yatra, for which he has been granted permission by the Haj Committee of India as well as by other authorities competent to grant such permission.
Copies of such permissions have been placed on record. The applicant has also placed on record copy of his passport. It is further submitted that the applicant has deposited the entire Haj amount as per applicable Rules and Regulations. He intends to leave India for a period of 45 days.
::: Downloaded on - 16/05/2023 20:42:21 :::CISThe application is duly supported by an .
affidavit. From the contents of the application as well as documents placed on record, it is found that the applicant has been permitted to have Haj Yatra during the year 2023. The reason submitted on behalf of the petitioner appears to be genuine and valid.
Accordingly, the application is allowed.
ordered that the condition imposed in bail order dated r It is 28.04.2023 passed in Cr.MP(M) No. 298 of 2023, whereby the movement of the applicant outside the country was restricted, shall stand relaxed for a period of three months to be effective from 21st May, 2023.
This order shall, however, be subject to condition that immediately on his return to India after the Haj Yatra, the applicant shall file a compliance affidavit in this Court informing about his return. Application stands disposed of.
(Satyen Vaidya) Judge 16th May, 2023.
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