BHAUMIKBHAI RAJENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for quashing and setting aside order dtd. 29/7/2021 passed by 7 th Additional Sessions Judge, Khambhat in Criminal Misc.Application No.128 of 2021 with a further prayer to permit the petitioner to submit his passport before the trial Court by 31/1/2022.

(2.) The petitioner is an accused of FIR being I-CR No.84 of 2018 registered with Khambhat City Police Station for offences under Ss. 143 , 147 , 148 , 149 , 397 , 307 , 337 , 435 , 436 , 295 , 504 and 506(2) of the Indian Penal Code and Sec. 135 of the Gujarat Police Act. By order dtd. 08.02.2019 in Criminal Misc.Application No.23119 of 2019, this Court enlarged the petitioner on anticipatory bail in connection with the aforesaid offence, wherein one of the conditions was to deposit of passport. The petitioner had accordingly deposited his passport before the trial Court.

(3.) Learned Advocate for the petitioner submitted that the wife of the petitioner is undergoing procedure to attain citizenship of USA and the said procedure is going on. It is submitted that in this procedure, presence of the petitioner is required.