NAISHADH V. PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application has been preferred by the applicant herein ­ original accused for an appropriate order to grant permission to the passport office to grant passport to the applicant as per his application dated 12/08/2011 and/or fresh application, as required.

(2.) IT appears that FIR came to be filed against the applicant herein with Rajpipla Police Station, District: Narmada for the offences punishable under Sections 279 and 304(A) of the Indian Penal Code as well as under Sections 177 and 114 of the Motor Vehicle Act and thereafter, the applicant has been charge-sheeted for the said offences. Being aggrieved by and dissatisfied with the aforesaid, the applicant has preferred Criminal Misc.Application No.4323 of 2009 before this Court for quashing and setting aside the impugned FIR as well as charge-sheet, which is admitted by this Court and further criminal proceedings arising out of the said FIR has been stayed by this Court.

(3.) THOUGH served, nobody appears on behalf of respondent No.2 herein ­ original complainant.