KUMP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein is aggrieved by an order dtd. 3/9/2024 passed by learned Niyayadhikari, Gram Niyayalaya, Sankda Headquarter Pokran, District jaisalmer, in Criminal Original Case No.81/2023, whereby his application for grant of NOC so as to seek renewal of passport was dismissed.

(2.) On a Court query, it transpires that the petitioner is an under trial for alleged offences under Ss. 341 and 323 of IPC.

(3.) One Padam Singh alleged inter alia that on 10/9/2023, there was exchange of heated words with Vijay Singh, and in their aggression, petitioner and one Uttam Singh assaulted him. On the basis of the above complaint, the SHO of P.S. Sankda, District Jaisalmer, registered FIR No. 0071/2023 for the offenses under Sec. 341 and 323 IPC . Charge-sheet has been filed and the case is pending trial.