SATISH KUMAR MITTAL,J - (1.)THE applicant-appellant No. 1 has filed this application under Section 482 Cr.P.C. seeking permission to go abroad to meet his son and family members.
(2.)IN this case, the applicant-appellant No. 1 has been convicted by Addl. Sessions Judge, Chandigarh, under Section 325 IPC and sentenced to undergo rigorous imprisonment for a period of three years.
Vide order dated December 15, 2004 passed by this Court, the appeal filed by the appellants has been admitted and they have been ordered to be continued on bail and the sentence imposed upon them by the trial Court has been suspended till the disposal of the appeal subject to their furnishing fresh bail bonds to the satisfaction of CJM, Chandigarh.

(3.)I have heard the counsel for the parties and gone through the record of the case.