Mehinder Singh Sullar, J. - (1.) THE epitome of the facts, culminating in the commencement, relevant for disposal of the instant application and emanating from the record, is that the applicant -Petitioner No. 1 and others filed the main writ petition for quashing the FIR No. 244 dated 16.8.2010 (Annexure P14). In the wake of applications, applicant -Petitioner No. 1 was permitted to visit abroad, by virtue of orders dated 2.11.2010 and 19.1.2011.
(2.) NOW , applicant -Petitioner No. 1 has moved the present application for permission to go abroad to attend his business commitments at Singapore, Malaysia and Indonesia for a period of 16 days from 14.6.2011 to 30.6.2011. The Respondent Nos. 1 to 4 filed the reply, inter -alia admitting the earlier indicated orders of this Court. However, it was claimed that since the challan has already been presented in the Court against the Petitioners, so, the instant application is not maintainable. Hence, they prayed for its dismissal.
(3.) HAVING heard the learned Counsel for the parties, having gone through the record with their valuable help and after deep consideration over the entire matter, to my mind, the instant application deserves to be accepted in this context.;