SHILPA SHETTY Vs. RIKHAB RAJ BHANDARI
LAWS(SC)-2007-5-206
SUPREME COURT OF INDIA
Decided on May 18,2007

Shilpa Shetty Appellant
VERSUS
Rikhab Raj Bhandari Respondents

JUDGEMENT

- (1.) Issue notice.
(2.) Learned Counsel for the Petitioner submits that an order has been passed as part of the investigation, the police authorities had instructed that the Petitioner shall not go abroad.
(3.) Petitioner is permitted to go abroad subject to her having appropriate travel documents.;


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