As per case facts, the Petitioner, an accused in an ongoing trial from 2018, sought permission to travel abroad for business. He had previously been granted and complied with such ... permissions. His latest application to the lower court was declined. He then appealed to the High Court with a revised itinerary for future travel. The State and complainant opposed, citing flight risk and potential trial delay, and questioned the new itinerary's authenticity. The question arose whether the Petitioner should be granted permission to travel abroad during the trial, balancing personal liberty against the criminal justice system's needs. Finally, the High Court allowed the petition, granting permission to travel per the revised itinerary, subject to conditions including a bank guarantee, as no substantial flight risk or intent to delay the trial was established.