Mukesh Dhoot vs. The State Of Telangana
Facts
The petitioners, Mukesh Dhoot and Rajesh Dhoot, filed a Criminal Petition before the Telangana High Court challenging an order passed by the Special Judge for Economic Offences, Hyderabad. The petitioners sought the release of their passports for renewal, as their validity had expired. The respondents, represented by the State and the Superintendent of Central Tax, pointed out that the purpose for which the petition was filed before the trial court differed from the purpose stated in the current Criminal Petition. The petitioners' counsel then sought permission to withdraw the Criminal Petition to file an appropriate application before the trial court.
Held
The High Court granted the petitioners' request to withdraw the Criminal Petition. The Court directed that the petition be dismissed as withdrawn. Furthermore, the Court granted liberty to the petitioners to file a fresh application before the trial court for the release of their passports. Upon filing such an application, the trial court is mandated to consider it in accordance with the law and on its merits, without being influenced by its previous order dated October 18, 2023, in Crl.M.P.No.1831 of 2023. Any pending miscellaneous applications were also ordered to be closed.
Key Issues
1. Whether the petitioners are entitled to the release of their passports for renewal, given the circumstances presented before the High Court? The petitioners argued that they require their passports for renewal due to their expired validity. The respondents contended that the purpose for which the petition was filed before the trial court was different from the purpose being stated in the present Criminal Petition before the High Court. The petitioners' counsel, acknowledging this discrepancy, sought to withdraw the petition to rectify the approach.
AI-generated summary — verify with the full judgment below
[ 321e 1 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD TUE AY, THE SECOND DAY OF JANUARY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SMT JUSTICE T.MADHAVI DEVI CRIMINAL PETITION NO: 107lo OF 2023 Between:
Mukesh Dhoot, S/o Ram Vilas Dhoot, Aged 48 years, Occ Busniess, R/o 19- 1-915117118, Bhagya NagarColony, Devi Bagh, Bahadurpura, Hyderabad
Rajesh Dhoot, S/o Ram Vilas Dhoot, Aged 45 years, Occ Busniess, R/o 19-'1- 915117118, Bhagya Nagar Colony, Devi Bagh, Bahadurpura, Hyderabad ..PET]T]ONER/ACCUSED AND 1. The State of Telangana, Rep by Public prosecutor High Court Building, Hyderabad
The Superintendent of Central Tax, Anti-Evasion Section, Hyderabad GST Commiissionerate, Hyderabad
The Special Judge For Economic Offences, Nampally,Hyderabad. (NOT NECCESARY PARM ...RESPONDENT Petition under Section 482 of CI.P.C praying that in the circumstances stated in the Menrcrandum of Grounds of Criminal Petition, the High Court may be pleased to set-aside the order in Crl mp No. '1831/2023 on the file of the Special Judge for Economic Offences cum Vlll Additional Metropolitan Sessions Judge , Nampally, Hyderabad and consequently direct the court to release th
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