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Anjali Arvind Mittal vs Union Of India And Anr
2021 Latest Caselaw 16795 Bom

Citation : 2021 Latest Caselaw 16795 Bom
Judgement Date : 3 December, 2021

Bombay High Court
Anjali Arvind Mittal vs Union Of India And Anr on 3 December, 2021
Bench: Anuja Prabhudessai
P.H. Jayani                                        14 IA2656.2021.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 2656 OF 2021
                                  IN
                   CRIMINAL APPEAL NO. 160 OF 2013

Anjali Arvind Mittal                            .... Applicant
            v/s.
Union of India and anr.                         .... Respondents

Mr. M.G. Shukla for the Applicant.
Ms. Ameeta Kuttikrishnan for Respondent No.1/CBI.
Mr. N.B. Patil, APP for the State.


                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 03rd DECEMBER, 2021.

P. C. :-

. By this Application, the Applicant has sought permission to apply

for passport.

2. The Applicant was accused no.2 in Special Case No.60/2005. By

the impugned judgment dated 28/12/2012, the learned Special Judge

has held the Appellant guilty of offence under section 13(2) r/w. 13(1)

(e) of Prevention of Corruption Act r/w. Section 109 of the Indian

Penal Code and she has been sentenced to undergo rigorous

imprisonment for one year with fine of Rs.50,000/-.

P.H. Jayani 14 IA2656.2021.doc

3. By order dated 05/04/2013, this Court had suspended the

sentence and ordered to released the Applicant on the same terms

imposed by the trial Court but on execution of fresh bail bonds.

Learned counsel for the Applicant states that the Applicant intends

filing Application for passport. He further states that in the event

passport is issued, the Applicant shall not travel abroad, without prior

permission of the Court. Statement is accepted.

4. In the light of said statement, the Applicant is at liberty to apply

for passport. The concerned authority shall decide the application in

accordance with law and as per the prescribed rules.

5. Interim Application stands disposed of in above terms.

PREETI H JAYANI Digitally signed by (SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Date: 2021.12.04 18:33:32 +0530

 
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