PARAGBHAI MAHESHBHAI KAMDAR 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.) It appears from the materials on record that, FIR is lodged against the Petitioners on 24/12/2010. It further appears that the passport of the Petitioner expired on 30/8/2022. Since the Petitioner no.1 is in the business of civil contracts and real estate, he is required to go abroad for business purpose. The Petitioners 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 Petitioners have 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 dtd. 25/8/1993 in this regard. It reads as under: