SUNIL SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS criminal revision is directed against the order dated 18.3.2015 passed by the learned Special Judge, Bharwani in Special Session Trial No.08/2010 whereby the learned Special Judge dismissed the application filed by the present applicant seeking permission to apply for issuance of passport. According to the applicant, he is running a business of coaltar plant and rubber tyres and for this purpose, he requires to visit various foreign countries and tor the purpose of foreign travel, he requires passport.

(2.) THIS application was opposed by the prosecution on the ground that in Crime No. 123/2004 under sections 294, 323,506 of IPC, the present applicant suffered conviction and if he is allowed to prepare passport, there is a likelihood of his absconding. A report was also received from the concerning Superintendent of Police. According to which, he sent a report to Passport Officer in which, it was mentioned that the present applicant was convicted in earlier criminal case.

(3.) THE learned Special Judge observed that as the report of the Superintendent of Police has already been sent to the Passport Officer, the application he proceeded to, is hereby dismissed.