AMARNATH Vs. STATE OF H.P.

JUDGEMENT

(1.) During the pendency of Criminal Revision No.25 of 2015, the Petitioner [Amarnath], has filed the instant application {Cr. MP No. 381 of 2025}, under Sec. 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 [in short "BNSS"] against non-issuance of passport and for seeking permission from this Court for issuance of passport, pending with Respondent No. 2 with file SM4060584016625 dtd. 9/1/2025 Annexure P-1, which was denied/withheld, on the plea that as per the police verification report, the case originating from FIR No 119/04 dtd. 19/12/2004 under Ss. 279 & 337 IPC, registered at PS Bangana, is under trial.

(2.) Instant application [Cr.MP No. 381 of 2025] has been filed, seeking a direction, for issuance of a passport for enabling the petitioner to visit abroad {i.e. Australia}.

(3.) Upon listing of this application, notice was issued by this Court on 31/1/2025, directing respondents to file reply to instant application.