SARAJ MOHD NIYAMAT ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioner Saraj Mohd. @ Niyamat Ali for assailing the order dated 16.05.2019 passed by learned Judicial Magistrate, Ladnu, District Nagaur in Criminal Original Case No.531/2018 in connection with FIR No.235/2016 registered at Police Station Ladnu, District Nagaur, whereby, the application filed by the petitioner for returning of original passport, Aadhar Card and Voter ID Card has been rejected.

(3.) Learned counsel Shri Rathore submits that the petitioner has a flourishing business in Dubai and that if passport and identity documents of the petitioner are not returned to him during pendency of trial, his entire business setup will be destroyed. He thus urges that the impugned order deserves to be quashed and documents in question be returned to the petitioner so that he can go to Dubai for operating his business.