Crl.A. No. 1353 of 2011 1

ITEM NO.47               COURT NO.7             SECTION IIA

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS

CRL.M.P. No. 13678 of 2011           in            

CRIMINAL APPEAL NO(s). 1353 OF 2008

KETAN V. PAREKH                                   Appellant (s)

                VERSUS

C.B.I.                                            Respondent(s)

(For permissionto travel abroad and and office report)

Date: 19/08/2011  This Appeal was called on for hearing today.

CORAM :         HON'BLE MR. JUSTICE HARJIT SINGH BEDI         HON'BLE MRS. JUSTICE GYAN SUDHA MISRA

For Appellant(s)   Ms. Kamini Jaiswal,Adv.   Mr. Divyesh Pratap Singh, Adv.

For Respondent(s)   Mr. A. Mariarputham, Sr. Adv.   Mr. Tufail A Khan, Adv.   Mr. Anirudh Sharma, Adv.   Mr. R.K. Tanwar, Adv.

                    Mr. Arvind Kumar Sharma, Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

After  hearing  the  learned  counsel  for  the  

parties,  we  permit  the  appellant  to  go  abroad  

for  the  medical  treatment  of  his  daughter.  We  

however  direct  that  the  appellant  will  be  

permitted  to  stay  outside  the  country  for a

Crl.A. No. 1353 of 2011 2

maximum period of two months from the date he  

departs  from  India.   The  appellant  will  also  

furnish his itinerary in this Court as also to  

the the U.K. High Commission before his departure  

from India.  No further orders are necessary.

Criminal Miscellaneous Petition is disposed  

of.

[KALYANI GUPTA] COURT MASTER

[VINOD KULVI] COURT MASTER