RAHUL JASHNANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus to renew the petitioner's passport for a period of 10 years or alternatively issue a No Objection / clearance intimation to the petitioner to travel to Dubai.

(2.) Heard Sri P.N.Lakshmi Sagar, learned counsel appearing for the petitioner and Sri Shanthi Bhushan H., learned Deputy Solicitor General of India for the respondents.

(3.) The petitioner is a holder of an Indian passport and is presently residing in Dubai for business purpose. He gets embroiled in a crime in which the police filed a charge sheet, which is pending in C.C.No.1149/2022 for offences punishable under Ss. 406 and 420 of the IPC. The said proceeding is called in question by the petitioner before this Court in Crl.P.No.6024/2023. This Court, by its order dtd. 25/7/2023, stayed further proceedings before the concerned Court in C.C.No.1149/2022.