SHAIKH RYIAZ SHAIKH GANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Application has been filed by the applicant for permitting him to perform his religious duty by permitting him to go abroad, for which he needs a passport.

(2.) The applicant is the original accused No.15, who has filed Criminal Appeal No.289 of 2017 and it is pending. Applicant / appellant has challenged his conviction, which is for the lesser offence. Applicant wants to go for religious pilgrim (Haj or Umrah). In order to make an application for passport, applicant requires permission of this Court. As per Government Resolution No. VI/401/1/5/2019, issued by Government of India, dated 10 th October 2019, the permission can be granted while criminal case is pending and therefore, on the terms and conditions that may be imposed, it is prayed that the applicant be allowed to get the passport and be permitted to go abroad.

(3.) Heard learned Advocate Ms. Almas Abdul Quader appearing for the applicant and learned APP Mr. Phule appearing for the State.