MITESHBHAI ASHWINBHAI PATEL Vs. NAVIN CHOUHAN, INTELLIGENCE OFFICER

JUDGEMENT

(1.) Rule. Learned advocates waives service of rule on behalf of respective parties.

(2.) The present petition has been filed for temporarily suspending condition no.7 imposed vide order dtd. 13/2/2019 in Criminal Misc. Application No.619 of 2019 and also for direction of handing over the passport to the applicant for travelling Germany and Turkey during the period from 25/5/2022 to 25/7/2022.

(3.) After hearing both the sides including Mr. Utkarsh Sharma, learned advocate for respondent no.1, it appears that on four different occasions in the past, the condition of surrendering passport were suspended for limited period and on all those occasions, the petitioner has surrendered his passport within the stipulated time. Therefore, without going into much merits of the case, this Court is inclined to release the passport in his favour till 25/7/2022 on usual terms and conditions.