ABDULLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is the father of the affected person whose passport was withheld by the Embassy of India, Bahrain. This Court at an earlier point of time vide judgment dtd. 2/3/2022 had directed to issue travel documents in order to enable the son of the petitioner to travel to India and thereafter take action in view of the pendency of the crime case. However, subsequent events have taken place whereby the crime case bearing No.158 of 2018 on the basis of the agreement has been quashed by this Court vide judgment dtd. 29/4/2022 Ext.P3. In these circumstances, the petitioner had made request for renewal/reissue of the passport.

(2.) Issue notice before admission. Adv.Krishna appearing for ASGI accepts notice and submits that in view of the supervening facts that the petitioner has to apply afresh for reissue of the passport. This fact is not denied by the learned counsel for the petitioner.

(3.) I have heard the learned parties and appraised the paper book. It is a matter of record that this Court vide judgment dtd. 3/3/2022 had passed the following directions: