CRLR/57/2021
2021 Latest Caselaw 692 UK

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                                  CRLR No.57 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Arvind Vashistha, learned Sr. Counsel assisted by Mr. C.K. Sharma, learned counsel for the revisionist.

Mr. Sachin Panwar, learned B.H. for the State.

Heard.

This criminal revision is directed against the judgment and order dated 05.03.2020 passed by the Chief Judicial Magistrate, Champawat in Crminal Case No.782 of 2019, 'State vs. Farida Malik as well as order dated 22.02.2021 passed by the learned District and Sessions Judge, Champawat in Crminal Appeal No.10 of 2020, 'Miss Farida Malik vs. State'.

Admit.

Summon the LCR It is argued by learned Senior Counsel for the revisionist that as per Section 15 of the Passport Act, no criminal proceeding shall be initiated under the Act without permission of the Central Govt. or the authority, but in the present matter no such permission was granted.

List this matter on 15.03.2021, after fresh.

On that day, State counsel will furnish the report whether any permission was granted or not, as per Passport Act

(R.C. Khulbe, J.) 05.03.2021 BS