RAVISINH DIPSINH SOLANKI Vs. REGIONAL PASSPORT OFFICE, AHMEDABAD

JUDGEMENT

(1.) The writ-applicant herein applied for renewal of passport which is not decided by the respondent authority on the ground that Criminal Case No.486 of 2006 is pending before the Court of learned Second Additional Civil Judge and Judicial Magistrate First Class, Kodinar arising out of the FIR registered with Kodinar Police Station registered for the offence punishable under Ss. 143 , 147 , 148 , 149 , 323 , 325 , 504 and 506(2) of the Indian Penal Code as also Sec. 135 of the Gujarat (Bombay) Police Act, 1951 being numbered as CR-I/198 of 2005. The said criminal case is at the stage of evidence of prosecution since 10/5/2012.

(2.) The passport of the writ-applicant has expired and the writ-applicant herein therefore preferred an application for renewal of passport. However, pending the said application objections came to be raised by the respondent authority with regard to the criminal case pending against the writ-applicant herein. The writ-applicant herein was holding Passport No.K4214018 issued by the Regional Passport Authority, Ahmedabad which came to be issued on 29/3/2012 for a period of ten years which expired on 28/3/2022.

(3.) By way of present writ-application filed under Article 226 of the Constitution of India the writ-applicant herein has prayed for the following reliefs :-