BALDEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner (Baldev Singh) has filed the instant writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking issuance of a writ in the nature of Mandamus for directing respondent No.2 (Senior Superintendent of Police, Ferozepur, Punjab) to issue 'No Objection' Certificate for the purpose of issuance of the passport to him in pursuance of application bearing No.24-0005668936 dtd. 30/3/2024 (Annexure P-1).

(2.) Briefly, petitioner is stated to have applied for passport vide application bearing No.24-0005668936 dtd. 30/3/2024 (Annexure P-1). Thereafter, petitioner is stated to have received notice dtd. 17/5/2024 (Annexure P-3) from the Regional Passport Office, Amritsar, stating therein that a case bearing FIR No.195 dtd. 16/8/2013, under Ss. 419, 420, 467, 468 and 120-B of the Indian Penal Code, registered at Police Station E.O.W. Crime Branch, Delhi, stands registered against him, wherein the trial is going on. Accordingly, petitioner was called upon to give explanation regarding the circumstances under which he had suppressed the material information.

(3.) In the aforesaid circumstances, the instant writ petition has been filed before this Court seeking relief(s), as noticed hereinabove.