SAPNA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms Priti Singh, Advocate assisted by Sri Pramod K. Tiwari, Sanklan Porwal and Sri Keshav Prasad, learned counsel for the petitioner as well as Sri Surya Bhan Pandey, learned Sr. Advocate and Deputy Solicitor General of India assisted by Sri Varun Pandey, learned counsel for the Union of India and Sri Ashok Kumar Srivastava, learned A.G.A. for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been for grant of permission/No objection for issuance of Passport to the applicant Mrs. Sapna @ Sapna Choudhary D/o Sh. Bhupender @ Bhupender Attri presently residing at: ATS Kocoon, Flat No. 5041, Sec. 109, Gurugram, Haryana in Case Crime No. 621/2018, under Sec. 406/420 I.P.C., Police Sattion Ashiyana, District Lucknow in so far it relates to the applicant, pending in the court of Additional Chief Judicial Magistrate, Court No. 29, District Lucknow be setting aside order dtd. 21/12/2023.

(3.) Learned counsel for the applicant submits that on 13/10/2018, the respondent No.2 who is posed as Sub-Inspector at Police Station Ashiyana, District Lucknow lodged a compaint/application against the applicant and others. Upon the aforesaid application on 14/10/2018, an F.I.R. got registered in Case Crime No. 0621 of 2018, under Sec. 406/420 I.P.C. Police Station Ashiyana, District Lucknow