KARANSINGH KISHANSINGH TOMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs:

(2.) It appears from the materials on record that, as on date, there is one prosecution pending against the writ-applicant herein for the offence punishable under Ss. 329 , 294(KH) , 506(2) and 114 of the IPC. This prosecution is of the year 2019. Since the criminal prosecution is pending, the Passport Authority has declined to issue a Regular Passport in favour of the writ-applicant. The authority concerned shall look into the notification issued by the Ministry of External Affairs dtd. 25/8/1993 in this regard. It reads as under:

(3.) With the above, the Regional Passport Officer is directed to process the application filed by the writ-applicant herein for a Passport and issue the Passport with a validity period of 5 years, in terms of the notification referred to above. This exercise shall be completed within a period of two weeks from the date of receipt of the writ of this order.