RITUPARNA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr. Achin Jana, learned Counsel appearing for the petitioner, submits that this application has been filed challenging the order dated 31.01.2011 passed by the learned Judicial Magistrate, 3rd Court, Howrah. He submits that the petitioner is pursuing a study as a student of PGB(D) under 11 p.m., Kolkata. She is required to visit abroad for a maximum period of 14 days for Global Opportunity and Trade Analysis (GOTA) Trip during her course period. She submitted an application before the learned. Court below praying for 'No Objection certificate' as per the requirement of the Passport Rules which has been rejected and that is why this revisional application. Mr. Amartya Ghosh, learned Counsel appearing for the State, submits that the State is not standing on the way for issuance of No Objection certificate as it is a matter of study of a student. The matter maybe disposed of.

(2.) I have-gone through the record. It appears that the Senior Manager, International Relation, 11 p.m. wrote a letter to the Regional Passport Office, Kolkata, West Bengal on 25.05.11 requesting him to issue a passport under Tatkal Scheme so that the petitioner may submit the passport latest by 10.06.2011 for visa purpose. She is required to go to Singapore for educational trip in the month July, 2011. On perusal of Schedule - III of the Passport Rules, 1978 it appears that if any criminal proceeding' is pending against a person who applies for a passport, he/she is required to furnish 'No Objection certificate' from competent' Court for grant of passport. The question of career of a student is involved in this matter and the proceeding which is pending between the parties arose out of matrimonial dispute and I think that if the prayer of the petitioner is allowed it will not stand on, the way of the proceeding as the petitioner is required- to go to Singapore only for a period of 14 days.

(3.) In view of the matter the order impugned is set aside.