HARMANPREET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) A perusal of the record shows that passport applied for on 12/4/2021 has not been issued on account of an adverse police verification report wherein it has been mentioned that an FIR is pending against the petitioner.

(2.) Learned senior counsel for the petitioner submits that pendency of an FIR is not a ground for refusing issuance of a passport.

(3.) Learned counsel for the respondents submits that pendency of an FIR has been concealed while applying for passport. A show cause notice was also issued but no reply was submitted. In case the petitioner files a reply to the show cause notice his case will be reconsidered.