RAJEN KANUBHAI MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, the learned APP waives service of notice of rule for the respondent No.1 - State of Gujarat. Mr. Ksitij Amin, the learned Standing Counsel for the Union of India waives service of notice of rule for and on behalf of the respondent No.2 - Regional Passport Authority.

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

(3.) It appears from the materials on record that the applicant herein is facing prosecution for the offence under Sections 406, 420, 467, 468, 471 of the IPC. The First Information Report came to be lodged by the sister of the applicant at the Kanabha Police Station, District Ahmedabad bearing C.R. No.I- 88/2014. As a criminal prosecution is pending against the applicant, the respondent No.2 has declined to renew the passport.