VANI HITESHBHAI MITTAL Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) It is submitted that an FIR being I CR No.196 of 2018 registered with Vastrapur Police Station has been filed against the petitioner and in connection thereof, the petitioner has filed quashing petition being Cr.M.A.No.18950 of 2018 wherein the present petitioner is protected by this Court. It is submitted that thereafter the petitioner has applied for renewal of the passport wherein the passport authorities has raised queries and has not renewed the passport of the petitioner in view of pendency of the case.

(3.) Mr. Kshitij Amin, the learned counsel appearing for the respondent Passport Authority submits that the case of the petitioner will be governed by the notification/circular dtd. 25/8/1993 and the application would be decided accordingly.