CHANDRIKABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) The petitioner herein seeks release of her passport bearing No.M6250536 for the purpose of applying VISA and thereafter, to travel Canada for a period of 3 months. As the request made for release of her passport, before the learned Chief Judicial Magistrate, Ahmedabd (Rural), Ahmedabad in Criminal Miscellaneous Application No.1002 of 2022, was not acceded to, the challenge is made to the order impugned dtd. 23/6/2022.

(3.) The petitioner is involved in connection with FIR bearing C.R.No.11191045211594 of 2022, registered with Sola High Court Police Station, Ahmedabad dtd. 27/9/2021 for the offences punishable under Sec. 406 , 420 , 465 , 467 , 468 , 471 and 120-B of the Indian Penal Code. The petitioner was arrested and was enlarged on anticipatory bail vide order of the Coordinate Bench of this Court dtd. 20/12/2021 passed in Criminal Miscellaneous Application No.20158 of 2021. One of the conditions in the said order was to deposit the passport, and therefore, the petitioner has deposited her passport bearing No.M6250536 with the Trial Court.