ABDUL MATIN ABDUL BASIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application, the Applicant, who is original accused No.1, inter-alia seeks directions to the Regional Passport Authority to issue fresh passport to the Applicant for a period of 10 years, and further to allow the Applicant to travel abroad to Saudi Arabia to perform Hajj for 45 days in the month intervening between June 2022 to July 2022.

(2.) The Applicant was tried in Special Case No.1 of 2003 for the offences punishable under the Prevention of Terrorism Act, 2002, and he came to be acquitted vide order dated 11th June 2005 passed by the learned Special under Prevention of Terrorist Act. The Appeal No.665 of 2005 filed by the State against acquittal of the Applicant is pending for consideration before this Court.

(3.) It appears that earlier the present Applicant has filed Interim Application No.2 of 2019 before this Court seeking direction to the Regional Passport Authority to issue fresh passport to the Applicant for a period of ten years and further to allow the applicant to travel abroad to Saudi Arabia to perform Hajj for 42 days in the month of intervening between July 2020 to September 2020. The Division Bench of this Court (Coram S. S. Shinde, N B Suryawanshi, JJ) vide order dated 29th November 2019 has allowed the said Application No.2 of 2019 filed by the Applicant. It would be apt to reproduce paragraph No.4 of the said order herein under :-