NARENDER KUMAR AGGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has challenged the order dtd. 4/10/2021, passed by the learned Additional Chief Judicial Magistrate, Sadulshahar, Sriganganagar (hereinafter referred to as "the trial Court"), whereby, petitioner's application dtd. 17/8/2021 for seeking Court's permission for granting passport has been rejected.

(2.) The facts germane for the present purposes are that the petitioner was facing trial for the offences under Sec. 323, 341, 452 and 34 of the Indian Penal Code in the Case No. 441/2011.

(3.) As the trial of the case was pending against the petitioner, the petitioner moved an application (dtd. 17/8/2021) before the learned trial Court seeking necessary directions to the passport authority to issue him a passport.