LOKENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Criminal Misc. Petition under Sec. 482 Cr.P.C. (Sec. 528 BNSS, 2023) has been filed by the petitioner being aggrieved from the order dtd. 14/11/2024 passed by learned Chief Judicial Magistrate, Jaisalmer in Criminal Main Case No. 308/2022 whereby the learned Court has rejected the application filed by the petitioner for issuance of passport.

(2.) Brief facts of the case are that on 24/10/2022, an F.I.R. No. 310/2022 has been registered at Police Station, Jaisalmer against the petitioner for the offences under Ss. 447, 427, 458, 392, 323 and 34 of the I.P.C. After investigation a challan has been filed against the petitioner. Afterwards, the learned Trial Court has taken cognizance and charges have been framed against the petitioner and currently the trial is at the stage of evidence. The petitioner wants to travel abroad for earning his livelihood and under such circumstances, the petitioner applied for issuance of passport on 29/10/2024 before the Passport Authorities. Also, filed an application seeking permission of the learned Trial Court for issuance of the passport. The Trial Court vide order dtd. 14/11/2024 rejected the said application. Hence, this Criminal Misc. Petition.

(3.) This Court has dealt with the similar issue in the case of Balkaran Singh Vs. State of Rajasthan, [S.B. Criminal Misc(Pet.) No. 7824/2022] dtd. 21/11/2022. The relevant paragraphs of the order are being reproduced herein below:-