AAROPA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner being aggrieved with the judgment dtd. 11/11/2021 passed by Learned Judicial Metropolitan Magistrate, Jodhpur Metro (for short 'the court below' hereinafter) in Criminal Original Case No.111/2010 (10909/2014), seeking permission of this Court for the issuance of passport.

(2.) Learned counsel for the petitioner 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:

(3.) Learned Public Prosecutor makes a submission that there is nothing adverse which would preclude the petitioner from travelling abroad.