Girish Jai Prakash Bhatia vs State Of Rajasthan
2021 Latest Caselaw 7577 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 87/2021

In

S.B. Criminal Misc. Petition No.1275/2021

Girish Jai Prakash Bhatia S/o Shri Jai Prakash Thakurdas Bhatiya, Aged About 41 Years, By Caste Bhatia, R/o 1St Floor, Khalifa City A, Abu Dhabi, United Arab Emirates,. At Present Khandiwali West Mumbai (Maharashtra).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Nishant Bora, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/03/2021

Instant misc. application under Section 482 Cr.P.C. has been

filed by the petitioner-applicant for correction/modification in order

dated 02.03.2021 passed by this Court in S.B. Crl. Misc. Petition

No.1275/2021 whereby the misc. petition has been disposed of

with the direction to the concerned authority to consider the

application of the petitioner-applicant for renewal of his passport

strictly in accordance with law.

Counsel for the petitioner-applicant submits that in the order

dated 02.03.2021, the period of renewal of passport has not been

mentioned whereas the specific prayer was made by the counsel

for the petitioner for renewal of passport for a period of ten years.

Counsel submits that in case the renewal of passport happens for

(2 of 2) [CRLMA-87/2021]

less than five years, then the petitioner will loose his job in Dubai

since the requirement of his company is that the passport must be

valid for at-least five years, which is evident from the office

memorandum dated 03.03.2020, which depicts the project

requirement and also contains the name of the petitioner. In these

circumstances, counsel prays that the concerned authority may be

directed to consider the application of the petitioner-applicant for

renewal of his passport for more than five years.

In view of submissions made and for the reasons stated in

the application, the present misc. application is allowed.

The order dated 02.03.2021 passed by this Court in SB Cr.

Misc. Petition No.1275/2021 stands corrected/modified to the

extent that the concerned authority shall consider the application

of the petitioner-applicant for renewal of his passport for a period

of more than five years, strictly in accordance with the notification

dated 25.08.1993 issued by the Ministry of External Affairs,

Government of India.

(MANOJ KUMAR GARG),J 131-MS/-

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