PRAKASH SHANKAR VELIP Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By this application, a prayer is made for return of the passport to enable the applicant to renew the same for him to travel abroad.

(2.) It is applicant's case that in the proceedings of six FIRs' which are Crime Nos. 35/2011, 9/2011, 36/2011, 37/2011, 39/2011, and 40/2011 registered at Cuncolim Police station were transferred to the respondent -CBI and registered as Regular Case Nos. 6/S/2011, 6/S/2012, 7/S/2011, 8/S/2011, 6/S/2011, 2/S/2011, 3/S/2011 respectively.

(3.) On completion of the investigation, a charge-sheet was filed against 21 accused including the applicant under Sec. 143,146, 147, 148, 149, 153, 188, 323, 324, 332, 341, 353, 435 of the Indian Penal Code read with Sec. 150 and 151 of the Indian Railways Act and Sec. 3 and 4 of the Prevention of Damage to Private Property Act.