PARMAR MAHENDRAKUMAR KHODABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this criminal revision application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 and challenged the order passed below Exh. 67 by learned Special Judge, Patan in Special ACB Case No. 3 of 2006 on 29-5-2007.

(2.) The petitioner was prosecuted for the offences punishable u/ss 7, 13 (1) (d) and 13 (2) of the Prevention of Corruption Act. At the end of the trial the petitioner was acquitted for the offences charged against him. Thereafter, the petitioner moved application Exh. 67 for return of the passport deposited by him in the court pursuant to the order passed by the trial court while releasing him on bail. After hearing the parties, the learned trial Judge rejected application Exh. 67. Therefore, the petitioner has filed the present revision application.

(3.) I have heard the learned advocate for the petitioner and learned A.P.P. Ms. Archana Raval for the respondent State.