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Bombay High Court

The State Of Maharashtra vs Bharat Shantilal Shah & Anr on 30 November, 2018

Author: Bharati H. Dangre

Bench: S. C. Dharmadhikari, Bharati H. Dangre

                                                                             905-APPA.1600.2018.doc


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

               CRIMINAL APPLICATION NO. 1600 OF 2018
                               IN
                 CRIMINAL APPEAL NO. 1301 OF 2003


 Bharat Shantilal Shah                              }       Applicant
           versus
 The State of Maharashtra and Ors.                  }       Respondents

                                WITH
                   CRIMINAL APPEAL NO. 1340 OF 2003
                                WITH
                   CRIMINAL APPEAL NO. 1343 OF 2003
                                AND
                   CRIMINAL APPEAL NO. 1423 OF 2003


 Ms. Chandana                  Salgaonkar   for     the
 applicant.
 Mr. V. B. Konde-Deshmukh-APP for State.
 Mr. D. P. Singh for respondent no. 2.

                           CORAM :- S. C. DHARMADHIKARI &
                                    SMT. BHARATI H. DANGRE, JJ.

DATE :- NOVEMBER 30, 2018 P.C. :-

1. This criminal application is placed before us in the light of the order of the Division Bench dated 15 th October, 2018. That Division Bench was of the opinion that our earlier order passed in this criminal application requires a modification. Hence, though as per the judicial assignment of the work, the criminal matters are not with us, in view of this order, this criminal application has been placed by the Registry before us.

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2. Having heard both sides and perusing the criminal application with all its annexures, we are of the opinion that the order passed by this court on the earlier occasion can be maintained save and except that order of 14 th March, 2018 and particularly para 4 thereof would enable the passport authorities to renew the passport of the petitioner and particularly to enable him to travel to such countries which require the passport to be valid for minimum period of six months, for three years. Thus, the passport be renewed not for a period of 10 years as prayed, but for a period of 3 years. The order passed by the Bench presided over by S. C. Dharmadhikari, J. dated 14th March, 2018, particularly para 4 thereof stands modified accordingly.

3. The criminal application is disposed of.

(SMT. BHARATI H. DANGRE, J.) (S.C.DHARMADHIKARI, J.) Page 2 of 2 J.V.Salunke,PA ::: Uploaded on - 04/12/2018 ::: Downloaded on - 30/12/2018 11:45:48 :::