SHARUKH MEV Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed by the petitioners under Sec. 528 of Bhartiya Nagarik Suraksha Sanhita, 2023 (in short B.N.S.S.) (482 of the Cr.P.C.), against the order dtd. 25/6/2024, passed by the Special Judge (N.D.P.S.Act), Jaora, District-Ratlam (M.P.) in Case No.545/2019 whereby the application filed by the petitioners for granting permission to apply for passport has been rejected.

(2.) In brief, the facts of the case are that the petitioners are facing the trial under Ss. 307, 336, 147, 148, 149, 353, 332 and 333 of the Indian Penal Code, 1860 and under Ss. 8/15(c) and 29 of the N.D.P.S. Act, in Case No.545/2019 at police station Industrial Area, Jaora, District -Ratlam (M.P.).

(3.) It is an admitted fact that in the earlier round of litigation when the petitioners applied for permission to obtain the passport, the same was rejected by the trial Court vide its order dtd. 27/2/2024, which led the petitioners to prefer M.Cr.C.No.20639/2024, which was disposed of on 29/5/2024, with the following observations: