MALKIYAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision is directed against the order dated 26.07.2017 passed by learned Additional Sessions Judge, Karnal.

(2.) We have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.

(3.) Prayer made by the present petitioner-Malkiyat is for return of his passport on the ground that he was acquitted by the trial Court in case FIR No. 706 dated 31.12.2014, registered at Police Station Assandh, under Sections 306, 120-B and 34 of the Indian Penal Code and, therefore, the passport is liable to be returned to him.