SHYAM BIHARI RATHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking following relief(s):-

(2.) It is submitted by counsel for petitioner that petitioner is facing trial for offence under Ss. 447, 448 of IPC. Since the passport of petitioner was going to expire, therefore he filed an application for renewal of his passport. However, the Regional Passport Office, Bhopal by order dtd. 07/08/2024 has refused to renew the passport in absence of NOC/ permission from the Court regarding issuance of passport facilities.

(3.) By referring to the notification issued by Ministry of External Affairs dtd. 25/08/1993, it is submitted by counsel for petitioner that permission of the Court would be required only when a person wants to depart from India and not for renewal of passport. It is submitted that petitioner would certainly seek permission from the concerning Court in case if he decides to travel abroad.