BHATTI ABDULHAMID AHMED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has made following prayer:-

(2.) The petitioner, who is one of the accused in connection with the F.I.R. being C.R.No.13 of 2014 registered with Bhuj City 'A' Division police station for the offences under Sections 143 , 147 , 149 , 153 , 427 and 186 of the I.P. Code read with Section 3 of the Public Property Damages Act, 1984, prays to grant passport for 10 years instead of 3 years as granted by the learned trial Court.

(3.) Learned advocate Mr.Mrugen Purohit for the petitioner would submit that the petitioner is residing in U.K. since long and, therefore, he has to frequently visit U.K. and he could get the multiple viza from the U.K. Embassy only when he is having valid passport at-least for a period of 6 years. Learned advocate Mr.Purohit would further submit that the petitioner does not challenge any other conditions imposed by the learned trial Court vide order dated 09.01.2019.