VISHVESHWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 482 of the Code of Criminal Procedure, 1973, to set aside the order dtd. 21/8/2021 passed by the I Additional Civil Judge and Judicial Magistrate First Class-II, Bidar, in Criminal Case No.2066 of 2018 filed under Ss. 5 and 6 of the Passports Act, 1967 (for short, 'Act') and consequently, to set aside the order dtd. 14/6/2022 passed by the Additional District and Sessions Judge, Bidar, in Criminal Revision Petition No.38 of 2021.

(2.) Heard the learned counsel for the petitioner, the learned High Court Government Pleader for the respondent-State and perused the material on record.

(3.) On 8/3/2021, the petitioner filed an application under Ss. 5 and 6 of the Act before the trial Court seeking permission to release the passport which is in the Regional Passport Office, Hyderabad, to travel abroad during pendency of the case, but the trial Court rejected the application and the First Appellate Court also rejected the application on the ground that issue of direction to Regional Passport Authority to handover passport to the petitioner is not at all maintainable and the same is not in the jurisdiction of the Court.