AVNESH KUMAR AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) A. BRIEF HISTORY OF EARLIER PROCEEDINGS:

(2.) The instant petition has been preferred assailing the impugned order dtd. 20/9/2025 passed by the learned Additional Sessions Judge/Special Judge (Prevention of Corruption Act), Bareilly in Special Trial No.18 of 2025, whereby the petitioners application- seeking a No Objection Certificate (hereinafter referred to as the NOC) for renewal of passport, was rejected.

(3.) Succinctly, the petitioners case is that two First Information Reports (FIRs) were registered against the petitioner; (i) FIR No.1634 of 2007, on 13/9/2007, under Ss. 406, 420, 424, 467, 468, 471, 120-B and 218 of IPC, at Police Station- Najibabad, District- Bijnor; and (ii) FIR No.318 of 2007, under Ss. 420, 406, 424, 467, 468, 471, 477, 218 and 120-B IPC, read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988, at Police Station- Mandawali, District Bijnor. In both the FIRs, senior officers of the Commercial Tax Department, District Bijnor have been arrayed as accused, along with owners of a transport company and truck drivers, with the allegations of destruction of official records by setting the government office on fire by certain unknown miscreants, besides the allegation of corruption and forgery.