GAGANDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed under Article 226/Article 227 of the Constitution of India for issuance of a writ, order or direction especially in the nature of mandamus directing the respondent No.2 to issue the passport in the name of the petitioner without further delay with a further prayer to direct respondent No.4 to issue police clearance certificate in favour of the petitioner in FIR No.03, dtd. 14/1/2017 under Ss. 420 and 120-B IPC, registered at Police Station Thulliwal, District Barnala.

(2.) Learned counsel for the petitioner has submitted that the petitioner had filed an application for grant of passport to the respondents-Passport Authorities on 6/12/2022. He further submitted that there was an FIR bearing No.03, dtd. 14/1/2017 under Ss. 420 and 120-B IPC, registered at Police Station Thulliwal, District Barnala but in that FIR, after the investigation, a Cancellation Report was submitted to the learned trial Court. He also submitted that in this way the petitioner was found innocent by the police. He further submitted that when the matter is still at the investigation stage or an applicant involved in an FIR and the Court has not taken cognizance of the same, then in that situation it does not become an impediment for the Passport Authorities to issue passport to the petitioner.

(3.) Notice of motion.