RAJESH N. SANGHVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms Dimple Shah, learned Counsel for the petitioner.

(2.) Petitioner is seeking quashing of Crime No.187 of 2003 punishable u/s 279, 337 of IPC or in alternate to direct D.N. Nagar police station to produce the record of the aforesaid proceedings as the same is not traceable on the file of the concerned Metropolitan Magistrate.

(3.) It appears that the cause for approaching before this Court was, the petitioner was put to condition of non-renewal of his passport and the prayer of the petitioner was redressed after the learned Metropolitan Magistrate permitted renewal, however, with an embargo not to travel without prior permission of the Court.