KULWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application filed on behalf of the applicants Kulwant Singh with a prayer for issuing a direction to the Passport Authority to issue passport and visa in his name.

(2.) The applicant has been convicted and sentenced for offences punishable under Sections 7 of PC Act R/w 120B IPC and Section 13(1)D-2 of PC Act R/w 120B IPC vide judgment dated 26.04.2013 passed by the Session Judge, Prevention of Corruption Act, Bikaner in Criminal Case No.06/2006.

(3.) Being aggrieved with the judgment dated 26.04.2013, the applicant-appellant has preferred the present Criminal Appeal before this Court and this Court vide order dated 09.05.2013 has admitted the appeal and suspended the sentence of the applicant- appellant awarded by the trial court. Now the appeal is pending in due course since 2013.