VENKATESH Vs. PARAMESH AND ANOTHER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and perused the records.

(2.) The trial Court in C.C.No.280/2015 has rejected the application filed by the petitioner for the purpose of getting a passport in his name. The learned counsel relied upon the circular issued by the Ministry of External Affairs dated 21.08.2014, wherein it is prescribed that if a criminal case is pending against a person who wants to have a passport, permission of the concerned Court is required. Therefore, he has made an application for grant of permission before the trial Court. The said application was rejected by the trial Court on the ground that the Court while releasing him on bail for the offences under Sections 406, 420, 472, 120(B) of IPC has imposed conditions to the effect that,-

(3.) It appears that condition No. 5 has become infructuous because charge sheet has been already filed. However, condition No. 4 is still in force. Therefore, the trial Court is of the opinion that when the Court has imposed condition on the accused not to leave the jurisdiction of the Court, then the question of permitting him to have a passport is not tenable. Hence, on that ground the application came to be rejected.