SHITAL NAVNITBHAI CHOKSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By this application, the applicant has prayed to issue direction to the concerned authority for returning back the passport which was surrendered on 29/9/2021 vide order passed by the learned Sessions Judge, Ahmedabad in Criminal Misc. Application No.7145 of 2021.

(3.) It is the case of the applicant that the offence is registered against the applicant under Ss. 406 , 420 and 120(B) of the IPC, under Ss. 66 and 66D of the Information Technology Act, under Sec. 23(E)(F)(G)(H)(I) of the Securities Contracts (Regulation) Act 1956 and Securities and Exchange Board of India Act , 1992, under Ss. 4 and 5 of the Gambling Act. The applicant was granted bail by the learned Sessions Judge, Ahmedabad vide order dtd. 29/9/2021 passed in Criminal Misc. Application No.7145 of 2021. As per the condition No.4, the applicant has surrendered his passport being Passport No.U5295657 before the Investigating Officer. As the son of the applicant is studying in Toronto, Canada and convocation ceremony in his college scheduled on 6/6/2023, the applicant wants to attend the said ceremony and for that he has already booked tickets to travel abroad. He has also annexed his itinerary at Annexure-D to this application.