VIJAY BISHNOI,J. - (1.) The matter comes up on an application (Inward No.01/2019 dated 20.06.2019 preferred on behalf of applicant- Sudhir Ratnaparkhay with a prayer for issuance of a direction to the Passport Authorities to issue temporary passport to him.
(2.) The applicant has been convicted and sentenced for the offences punishable under Sections 120(B), 420, 467, 468, 471 IPC vide judgment dated 24.06.2016 passed by learned Special Judge, CBI Cases, Jodhpur (for short 'the trial court' hereinafter) in Special Criminal Case No.10/2002. The maximum sentence awarded to the applicant is 5 years of rigorous imprisonment with a fine of Rs.5,000/-.
(3.) Against the above referred judgment passed by learned trial court, the applicant preferred S.B. Criminal Appeal No.523/2016, which was admitted and the sentence awarded to the applicant was suspended by a Coordinate Bench of this Court on 30.06.2016 and the appeal is pending in due course.;