VYOMESHKUMAR NATVARLAL SHAH 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 Petitioner on 24/12/2010. It further appears that the passport of the Petitioner expired on 20/10/2020. Since the Petitioner being a head of department, occasion may arise that petitioner could be called upon to be a part of a delegation to a neighboring country or to any other country in regard of any duties assigned to him by the Government, the Petitioner 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 Petitioner has 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.