SHISH PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents No. 1, 3 and 4 to issue him passport.

(2.) Counsel for the petitioner inter alia contends that in FIR No. 177 dtd. 3/12/2018, under Sec. 506 of IPC and Ss. 8, 12 and 17 of Protection of Children from Sexual Offences Act, 2012, registered at Police Station Sadhaura, District Yamuna Nagar, the petitioner was acquitted vide judgment dtd. 4/10/2019 passed by Additional Sessions Judge, (Exclusive Court for heinous crimes against women and children), Yamuna Nagar at Jagadhari. He is not involved in any other case. He has applied for passport vide application dtd. 9/5/2024.

(3.) Notice of motion.