GIRISH HARIBHAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Ms. Panchal, ld. counsel for the Petitioner submits that the FIR has been lodged against the Petitioner under Ss. 467 , 468 , 471 and 120(b) of Indian Penal Code, 1860 at Satellite Police Station, Ahmedabad which is culminated into Criminal Case No.12084/2012. The Petitioner has filed one quashing petition before this Court, in which the proceedings before the trial Court has been stayed by this Court till final disposal of the petition. She further submits that, the Petitioner is doing export import business and his two daughters are studying abroad and therefore, for business purpose, the Petitioner intends to travel abroad. She also submits that, the petitioner was holding a passport with a validity upto 21/12/2022 and therefore, he had applied for its renewal with a validity of five years before Respondent No.2, but Respondent No.2 issued renewal of passport with a validity of one year only.

(3.) In view of the facts of the case, 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:-