CHAUDHARY MANISHBHAI SENDHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Moxa Thakkar, learned APP, waives service of notice of rule on behalf of the respondent.

(2.) The present application has been preferred by the applicant -original accused for handing over of the passport, bearing No. F9460238.

(3.) IT appears that the issue, which arises for our consideration is covered by the earlier decision of this Court, dated 26.04.2012, in Criminal Miscellaneous Application No. 4824 of 2012, whereby, in the very appeal, after taking into consideration the facts and circumstances of the case for other co -accused, this Court had passed the following order: