MUNISH KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The grievance of the petitioner is that he was passport holder bearing No. E0138146 issued on 12.11.2001 valid upto 11.11.2011, which was renewed with passport No. F8489738 for a period of one year from 16.03.2012 to 15.03.2013 by the Embassy of India at Rome and further renewed with Indian Passport No.L3323384 for the period of two years from 01.05.2013 to 30.04.2015 by the Embassy of India at Rome. Copies of the same have been annexed as Annexures P-1 to P-3 respectively.

(2.) However, since the validity of the passport was to expire on 30.04.2015, application was moved for renewal of the same which has been submitted in the passport office on 21.08.2015 but on enquiry, it surfaced that owing to the registration of FIR No.158 dated 11.08.2016 at police Station Lalru under Sections 307, 353, 332, 186, 434, 323, 283, 341, 506, 148, 149 IPC and Section 3 of the Prevention of Damages of Public Property Act, 1984 and FIR No.159 dated 108.2016 at the same police station under Sections 307, 332, 186, 436, 341, 283, 506, 323, 148, 149 For Subsequent orders see LPA-656-2017 IPC, Section 3 of the Prevention of Damages of Public Property Act, 1984 and Section 25, 27, 54 of the Arms Act which are pending adjudication, NOC was not issued.

(3.) He submits that the petitioner had been working in Italy and owing to the non-renewal of the passport, has been deported back. The application bearing No.CH1079170801015 in this regard has been filed for renewal, thus, has sought the indulgence for appropriate direction to the respondent to decide the aforementioned application expeditiously.