RAHUL VAID Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done in hybrid mode (physical and virtual hearing).

(2.) In accordance with the last order dated 6th January, 2021, ld. counsel for the Petitioner has sought instructions and submits that his passport has been renewed for a period of five years by the Consulate General of India in Sydney.

(3.) There is an impleadment application, CM Appl. No. 2670/2021, which has been filed by Ms. Kanika Vaid the wife of the Petitioner in this matter. Various orders passed by the Court in the criminal proceedings which are pending against the Petitioner have been placed on record. It is her submission that the renewal of the passport was subject to various conditions as contained in the order dated 25th November, 2019, passed by the Special Judge (NDPS), North, Rohini Courts, Delhi in the revision petition filed by the Petitioner. She further submits that this order has been upheld by this Court vide order dated 29th January, 2020 in Crl.M.C 6194/2019 titled Kanika Vaid v. State (NCT of Delhi) and Anr. However, though the old passport has been suspended and a new one has been issued there is no clarity as to whether the conditions imposed vide order dated 25th November 2019 continue to operate qua the Petitioner or not. This position deserves to be clarified according to the intervenor.