ABDUL KADAR JANULLA SAYYAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This judgment and order would dispose of both the Criminal Application Nos. 1695/2025 and 1696/2025 as the learned Advocate for the Applicant and Respondents agree that the issues and reliefs sought for are similar.

(2.) This Application is filed in Criminal Application/Petition No. 125/2025 with a prayer to issue passport to the Applicant (Original Accused) under relevant provisions of the Passport Act, 1967 ('the Act') and Rules/Notification as applicable.

(3.) At the outset, the Applicant had filed a Criminal Revision Application No. 125/2024, assailing the judgment and order dtd. 7/5/2024 passed by the Additional Sessions Judge, Ambajogai in Criminal Appeal No. 30/2024. By this order, the order dtd. 8/5/2014 passed by the Judicial Magistrate First Class, Ambajogai in Regular Criminal Case No. 47/2002 was confirmed, which convicted the Applicant for offence punishable under Sec. 304A of the Indian Penal Code, 1860 ('IPC') and sentencing him to suffer rigorous imprisonment for two year and fine of Rs.1,000.00 in default, to undergo simple imprisonment for 15 days.