RAJNEESH SUBHASCHANDRA ARORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Art. 226 of the Constitution of India, the Petitioner has prayed for the following main reliefs:

(2.) It appears from the materials on record that, as on date, there is one FIR lodged against the Petitioner and others for the offence punishable under Sec. 406, 420 and 114 of the Indian Penal Code, 1860 before Himmatnagar A Division Police Station. It further appears that the passport of the Petitioner is going to expire in March, 2022. Since the Petitioner wants to travel abroad with his family and as per the rules, validity period required to travel abroad is at least six months, the Petitioner applied for renewal of passport before the passport authority concerned and the passport authority concerned has raised the query about the said FIR, in which the Petitioner has been arraigned as accused.

(3.) In view of the facts of the case, the authority concerned shall look into the Notification issued by the Ministry of External Affairs dated 25/8/1993 in this regard. It reads as under."