Thogaru Cyril Jacob vs The State Of Telangana
2023 Latest Caselaw 745 Tel

       THE HONOURABLE SRI JUSTICE K.SURENDER

        CRIMINAL REVISION CASE No.343 OF 2021

JUDGMENT:

1. The revision petitioner moved the trial court for return

of his passport bearing No.K 8593986.

2. By order dated 06.04.2021 in Criminal M.P.No.249 of

2021 in Cr.No.707 of 2020, learned Magistrate refused to

direct the return of the passport on the ground that

investigation is still pending.

3. It is informed that charge sheet has already been filed

and numbered as C.C.No.1055 of 2022 on the file of XIII

Additional Chief Metropolitan Magistrate (Mahila Court),

Hyderabad.

4. Under changed circumstances, the petitioner is at

liberty to move the trial court seeking return of his passport.

In the event of the petitioner making an application for

return of the passport, the said application shall be

disposed off within one week after conclusion of arguments

by the learned counsel for the petitioner.

5. Accordingly, the Criminal Revision Case is disposed

off.

Miscellaneous applications pending, if any, shall stand

closed.

_________________ K.SURENDER, J Date: 10.02.2023 kvs THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No. 343 OF 2021

Dt. 10.02.2023

kvs