PRAKHAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) The issue in the lis stands answered by the judgment rendered by this Court in W.P.No.18066/2023 disposed of on 14/2/2024, wherein this Court has held as follows:

(3.) The learned Deputy Solicitor General of India Sri.Shanthi Bhushan H., submits that the crime arises out of a private complaint so registered against the petitioner and its reference by the learned Magistrate and would submit that the petitioner should be given only a short validity passport.