AMIT LAKHAN NIHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri. Vikram Sutaria, learned counsel for the Applicant and Smt. Tidke, learned APP for the Respondent/State.

(2.) The Applicant has challenged the order dtd. 15/04/2023 passed by learned Additional Sessions Judge, Dindoshi in Sessions Case No.105 of 2023 whereby the Applicant was permitted to apply for Passport/renewal only for one year.

(3.) Learned counsel for the Applicant invited my attention to his original application for renewal of the passport. In that application, his specific prayer was for permission to apply for the Passport for a period of ten years. On that application, learned Trial Judge passed an order dtd. 06/03/2023 as follows: