JITENDRA BHAI PANCHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The limited prayer in this criminal misc. application is for release of passport of the petitioner which has been deposited by him with the learned Trial Court in pursuance of the order dtd. 6/4/2016, passed by this Court in S.B. Criminal Misc. Bail Application No. 12201/2015: Jitendra Bhai Panchal Vs. Union of India through D.R.I., Jodhpur, while enlarging him on bail in connection with C.R. No. D.R.I./A.Z.U./G.I.01/NDPS-01/2015, Police Station Sub Unit, Jodhpur for the offences under Ss. 8/22, 25, 29 and 38 of the N.D.P.S. Act.

(2.) The order passed by the Co-ordinate Bench of this Court on 6/4/2016 in S.B. Criminal Criminal Misc. Bail Application No. 12201/2015: Jitendra Bhai Panchal Vs. Union of India through D.R.I., Jodhpur, reads as under :--

(3.) Learned Counsel submitted that the wife and daughter of the petitioner are residing in U.S.A and the petitioner has been unable to visit U.S.A. to meet his family due to pendency of the present case. Learned Counsel further submitted that the wife of the petitioner being at an advance age, is not keeping well, therefore, he needs to go to U.S.A. to look after her. Learned Counsel submitted that there is no question of the petitioner misusing the concession of going abroad (U.S.A.).