VILAS Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of the parties, the matter is take up for hearing finally.

(2.) The petitioner has approached this Court for a direction to the respondent Regional Passport Officer, Nagpur to issue passport to the petitioner during the pendency of the criminal proceedings against the petitioner.

(3.) A criminal case for the offence punishable under Sections 307, 294, 506B IPC was registered against the petitioner. The petitioner was granted bail during the pendency of the criminal proceeding. The petitioner was also granted permission to go abroad. The petitioner had accordingly, went abroad and returned back to face the trial. The petitioner came to be acquitted for the offence punishable under Section 307 of the Indian Penal Code but was convicted for the offence punishable under Sections 294 and 506-B of the Indian Penal Code vide order dated 27.8.2012.