BASOO YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed for the issuance of a writ of mandamus directing the respondent no.2 to issue a passport in favour of the petitioner. A further prayer has been made that the respondent no.3 i.e. the Passport Sewa Kendra, Varanasi may be directed to appropriately take action upon the application which the petitioner had filed for the issuance of his passport.

(2.) The Director General of Police, Uttar Pradesh may send instructions in the matter. While getting the instructions he may inform the Court as to whether it was necessary for sending a report with regard to such NCRs, in which no action had been taken by the Magistrate for investigation.

(3.) The Director General of Police very categorically stated that such reports of non-cognizable cases which were not investigated into could not be the reason for refusing a passport to the petitioner. Learned Standing Counsel submitted that the reasons for the rejection of an application for the issuing of a passport had been enumerated in sec. 6 of the Passports Act, 1967 (hereinafter referred to as the "Passports Act").