Full Judgment Text
Crl.A. No. 1353 of 2011
1
ITEM NO.47 COURT NO.7 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRL.M.P. No. 13678 of 2011
in
CRIMINAL APPEAL NO(s). 1353 OF 2008
KETAN V. PAREKH Appellant (s)
VERSUS
C.B.I. Respondent(s)
(For permissionto travel abroad and and office report)
Date: 19/08/2011 This Appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HARJIT SINGH BEDI
HON'BLE MRS. JUSTICE GYAN SUDHA MISRA
For Appellant(s) Ms. Kamini Jaiswal,Adv.
Mr. Divyesh Pratap Singh, Adv.
For Respondent(s) Mr. A. Mariarputham, Sr. Adv.
Mr. Tufail A Khan, Adv.
Mr. Anirudh Sharma, Adv.
Mr. R.K. Tanwar, Adv.
Mr. Arvind Kumar Sharma, Adv.
UPON hearing counsel the Court made the following
O R D E R
After hearing the learned counsel for the
parties, we permit the appellant to go abroad
for the medical treatment of his daughter. We
however direct that the appellant will be
permitted to stay outside the country for a
Crl.A. No. 1353 of 2011
2
maximum period of two months from the date he
departs from India. The appellant will also
furnish his itinerary in this Court as also to
the the U.K. High Commission before his departure
from India. No further orders are necessary.
Criminal Miscellaneous Petition is disposed
of.
[KALYANI GUPTA]
[VINOD KULVI]
COURT MASTER
COURT MASTER