MOHD. TALHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Shri S.B. Pandey, learned Senior Advocate/D.S.G.I. assisted by Shri Varun Pandey, learned Counsel for Union of India and learned Standing Counsel for the State.

(2.) The petitioner has invoked the writ jurisdiction of this Court seeking writ of mandamus directing the opposite party No.2-Regional Passport Officer, Regional Passport Office, Gomti Nagar, Lucknow, for issuance of passport to him as per the notification dtd. 25/8/1993 issued by the Ministry of External Affairs, New Delhi.

(3.) Shorn of unnecessary details, it is borne from the writ petition that the petitioner, a practicing Advocate of this Court, had applied for issuance of fresh passport vide Application No.LK3069688351424, wherein certain adverse report was submitted by the concerned police to the Passport Officer relating to pendency of two criminal case against the petitioner. Two criminal cases as stated in the writ petition being (i) Case Crime No. 113/13 under Ss. 147/504/506/507/354/354D IPC and (ii) Case Crime No. 123/11 under Ss. 323/504/ 506 IPC.