Harishkumar Parasram Lamba vs State Of Maharashtra And Anr
2023 Latest Caselaw 9249 Bom

2023:BHC-AS:25718



                                                                                  (10)IA-2308-2023.doc


      rajshree


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                                     INTERIM APPLICATION NO.2308 OF 2023
                                                           IN
                                         CRIMINAL APPEAL NO.378 OF 2021
                    Harish P. Lamba                             ]    ..      Applicant
                                   vs.
                    State of Maharashtra & Anr.                 ]    ..      Respondents

Ms. Ashwini Sawant for the Applicant, ppellant. Mr.S.R. Agarkar, APP for the State.

                                                CORAM : BHARATI DANGRE, J

                                                DATE   :        04th September, 2023.

                    P.C.

                    1]       The Appellant stand convicted for the offence under Section 10 of

the POCSO Act alongwith Section 354 of the IPC, by the Sessions Court at Greater Bomaby, in POCSO Special Case No.526/2015.

The Appeal filed against the Judgment is admitted on 23.04.2021.

2] By the present Application, the Applicant seek renewal of his Passport which has expired on 01.11.2016, during the pendency of the trial. He has specifically pleaded that when he approached the Passport Authority for its renewal, it was intimated to him that since he was facing charge, appropriate permission should be obtained from the Court.

(10)IA-2308-2023.doc

3] Pending the Appeal, I see no hesitancy in directing the Passport Authorities to renew his Passport subject to such terms and conditions, as per the provision in the Passport Act and pendency of his appeal may not be a ground to refuse the same.

4] As far as prayer clause (b) of the Application is concerned, which seek permission to travel abroad to USA in the month of April-May 2024, the Applicant is at liberty to make such request, after the Passport is renewed.

5] In the wake of above, the Passport Authority shall consider the request of the Applicant for renewal of Passport with promptitude.

Interim Application stands disposed off in the above terms.

[BHARATI DANGRE, J]