RAGESH VIPINBHAI VASA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(2.) The applicant, who happened to be appellant in Criminal Appeal No. 1126 of 2007 has taken out this application seeking following reliefs; i) that the Hon'ble Court may be pleased to permit the petitioner to renew the passport as the same is expiring in February 2018; ii) that the Hon'ble Court may be pleased to permit the petitioner to leave India from 20th February 2018 to 25th February 2018 to participate in the tournament which is to be held at Bangkok, during the pendency of Criminal Appeal no.1126 of 2007, pending before this Hon'ble High Court. iii) that any just and proper order may be passed.

(3.) The learned counsel appearing for applicant has invited this Court's attention to order dated 13.01.2017 passed by this Court in earlier proceedings of Criminal Misc. Application No. 779 of 2017 in Criminal Appeal No. 1126 of 2007 and urged the Court to pass same order in this matter also and submits that the deposit amount, which was made pursuant to order dated 13.01.2017 is lying before the Registry of this Court, shall remain with the Court on same terms and conditions.