RICHA AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance raised in the present writ petition is for releasing the passport bearing No. Z5539502 surrendered by the petitioner on 28.10.2019 at Regional passport office, Jaipur.

(2.) This court had asked the counsel for the petitioner to serve copy of the writ petition to Mr. R.D. Rastogi, ASG on 14.11.2019. Mr. Rastogi, ASG appears today and sought some reasonable time to file reply to the writ petition.

(3.) Counsel for the petitioner submitted that there is an urgency in the matter as the petitioner has to travel abroad to attend marriage of her brother at Sharjah, UAE. Counsel submitted that the marriage of brother of petitioner is scheduled on 20.11.2019 and petitioner has to leave on 18.11.2019 and she will return on 24.11.2019. Counsel also submitted that the petitioner came to be convicted in the criminal case registered under Secs. 279, 337 and 338 IPC and the criminal court decided the case No. 299/2019 vide order dated 19.10.2019 and the petitioner though was found guilty, however, she was granted benefit under Sec. 4(1) of the Probation of Offenders Act and was let off by furnishing the bonds as per Sec.5 of the Probation of Offenders Act.