ZOHAIB Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sanjay Udhwani, learned AGP and Mr. Kshitij Amin, learned Standing Counsel waive service of notice of rule on behalf of respondents no. 1 & 2 resectively.

(2.) Heard learned advocates for the parties.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction to the respondent to release the passport of the petitioner.