MOHAMMAD SALIM SHAIKH AHMED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner and the learned A. P. P. for the State.

(2.) The petitioner is facing prosecution in a case under Section 498-A of ipc. The case is numbered as CC No. 610/pw/2007 and it is pending before the learned metropolitan Magistrate, 46th Court, Mazgaon, mumbai. The said case pertains to CR No. 283 of 2006 of Agripada Police Station, Mumbai. The petitioner is seeking permission to go abroad and to enable him to go abroad, he is seeking return of his passport which is deposited with the Agripada Police Station.

(3.) Petition is disposed of. Petition allowed.