KANWALPREET SINGH KALRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Seeking release of his passport, to enable the petitioner to travel Canada to attend the convocation of his daughter, he had approached the trial Court. However, this prayer was rejected by Judicial Magistrate Ist Class, Jalandhar vide order dtd. 20/6/2022 (Annexure P-5). Aggrieved from the aforesaid order, the petitioner has come up before this Court by filing the present petition under Sec. 482 CrPC.

(2.) Learned counsel for the petitioner has referred to the petition which points out towards such convocation and necessity of release of the passport. He has also referred to page 26 of the petition which contains the affidavit in the matter of Canadian visitor visa of the petitioner - Kanwalpreet Singh and Satinderjeet Kaur.

(3.) State does not dispute the facts, as mentioned in the petition.