Arvind Kumar, J.@mdashThe prayer made in the present petition u/s 482 Cr.P.C. is to quash order dated 12.10.2009 passed by the Judicial
Magistrate, I Class, Kurukshetra, dismissing the application of the petitioner seeking permission to go abroad (Dubai/Abu Dhabi) for about 4-5
days, i.e. from 2.11.2009 to 6.11.2009.
2. The petitioner is facing trial in FIR No. 107 dated 17.11.2003 under Sections 420 406, 403 and 34 IPC. His plea is that since 18.12.2003 he
has been appearing in the Court regularly. However, his visit is official as M/s Oswal Industries, Ambala Cantt, i.e. his employer, is sending him to
participate in the Regional Sales Meeting Middle East 2009.
3. Heard.
The cardinal principle of criminal jurisprudence, as applies in this country, is that every person is innocent till proved guilty and further that the
Court presumes a human being to behave normally and this presumption continues till such time it is proved to the contrary. The fundamental right
or civil right cannot he curtailed only if a criminal case is pending against a person.
4. In totality of the facts and circumstances of the case and in view the ratio laid down in Naginder Singh Rana v. State of Punjab, 2004 (3)
RCR(Cri) 912, the order declining permission to the petitioner to go abroad does not appear to he correct. Thus, the impugned order dated
12.10.2009 is set aside. The petitioner is permitted to go abroad (Dubai/Abu Dhabi) for 5-6 days on the condition that he shall furnish security to
the tune of Rs. 4 lacs with one surety in the like amount to the satisfaction of the Court concerned. On the undertaking, as mentioned above, and
on furnishing the security, as is ordered to the satisfaction of the Court concerned the petitioner shall he allowed to go abroad. He is directed to
return to India on 7.11.2009.
5. The petition is disposed of accordingly. Copy of this order be given Dasti, under the signatures of the Reader of this Court.
