SHAILA PARVEEN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Rule. Rule made returnable forthwith.

(3.) The applicant has filed this application under Section 482 of the Code of Criminal Procedure challenging the order passed by the learned Magistrate rejecting her application by which the applicant prayed that the Investigating Officer be directed to return her passport which is deposited in compliance of the directions given by the Sessions Court while granting bail. The applicant is being prosecuted along with coaccused in Case No.58 of 2015 pending before the Magistrate for the offence punishable under Section 498A and 34 of the Indian Penal Code. The applicant is sister of husband of the complainant. The applicant is married to Dr. Abdul Wahid who is permanent resident of Hajipur, Post : Ghosipur, District : Meerut (U.P.) who at present is working as Assistant Professor in Jazzaan University, Kingdom of Saudi Arabia. The applicant is pursuing her Ph.D. in Electrical Engineering Department, Jamia Milia Islamia (Central) University, New Delhi.