CHARANJEET SINGH Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) Learned counsel for the appellant has moved this application (IA No.01/22) seeking permission of this Court for issuance of passport/passport renewal.

(3.) Learned counsel for the appellant has shown the judgment passed by the Hon'ble Apex Court in Vangala Kasturi Rangacharyulu Vs. Central Bureau of Investigation (Criminal Appeal No(s).1342/2017) decided on 27/9/2021, which reads as follows: