AJAY SHARMA Vs. STATE

JUDGEMENT

(1.) The matter comes up on an application for issuance/renewal of the passport.

(2.) The instant Criminal Revision Petition filed under Sec. 397/401 of the Cr. P.C. against the impugned judgment dtd. 5/9/2018 passed by the learned Additional Sessions Judge No. 2, Sri Ganganagar in Criminal Appeal No. 50/2017 (45/2011) (CIS No. 210/2014) as well as against the judgment dtd. 4/5/2011 passed by the learned Judicial Magistrate No. 1, Sri Ganganagar in Criminal Regular Case No. 647/2010 and the appeal filed against the said judgment was dismissed. The petitioner Ajay Sharma was convicted and sentenced as under:- <IMG>JUDGEMENT_221_LAWS(RAJ)4_2023_1.jpg</IMG> All substantive sentences awarded to the accused were ordered to run concurrently.

(3.) Learned counsel for the petitioner submits that for business purpose petitioner has to travel abroad thus, he has preferred an application for issuance/renewal of his passport but due to pendency of this petition, his prayer has been declined by the passport authorities. He further submitted that the revision petition has already been admitted in the year 2018, it is a case of marital strife and the parties are living separately since long thus, the judgment of conviction passed by the learned trial Court is an impediment for the petitioner to get a passport may not be impediment for the petitioner to get renewal of the passport. Lastly he prayed that the revision petition may be allowed and the judgments passed by the Courts below be quashed and set aside.