- (1.) This application under section 482 Cr.P.C. has been filed for setting aside of the impugned order dated 26.9.2014 passed by Addl. Chief Metropolitan Magistrate-VII, Kanpur Nagar as well as entire proceedings in Complaint Case No. 496 of 2012, (M.K.U. v. Piyush Raghuvanshi) under sections 420, 408 IPC, & 43/72 of I.T. Act, Police Station Panaki, District Kanpur Nagar. Heard applicants' Counsel, learned Counsel for the opposite party No. 2 and learned AGA.
(2.) On a previous occasion, this application was directed to be connected with another Application under section 482 Cr.P.C. No. 41738 of 2014 which emanated probably from the same proceedings. Today, the record of the aforesaid application has not been sent. The Counsel has requested that this matter is independent in nature and it may be disposed of regardless to the contents of another file. On the request of the Counsel, the matter is being taken up and is being heard on merits.
(3.) The submission of the Counsel is that the applicant accused wanted permission from the Court below to leave the country and go abroad but the same application has been rejected by the Court below on two grounds. One is that the accused applicant was released on bail on the condition that the applicant shall not during the course of trial leave the country. Apart from this, the Court below was also not satisfied about any reasonableness of the grounds on the basis of which the aforesaid permission was sought on behalf of applicant. As the Court was also not satisfied on the sufficiency of grounds or its reasonableness, the permission to leave the country was refused.;