ASHOK ROOPCHAND JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter pertains to the assignment of the Honouble Shri.Justice Prithviraj K. Chavan, J. However, as His Lordship has passed an Order of not placing the matter before him, as an alternate Bench, the application is placed before this Court by the Registry.

(2.) The applicant/appellant/convicted accused by this application is praying for issuance of no objection to the application for renewal/re-issuance of passport for a normal full term i.e. for a period of ten years after following due verification by the Passport Authority.

(3.) Heard the learned Counsel appearing for the applicant. He placed reliance on Judgment of the learned Division Bench of this Court in the matter of Mr.Samip Nitin Ranjani Versus Union of India.2016 SCC OnLine Bom 14539 He also placed reliance on the Judgment of Division Bench of this Court in the matter of Narendra K. Ambwani Versus Union of India and Ors. and submitted that considering the pendency of the appeal filed by the applicant, his passport may be directed to be renewed as per the provisions of Passport Act , 1967 and the Rules framed thereunder.