INSAF ALI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This petition for writ is preferred to have a writ to direct the respondents to issue passport to the petitioner after its renewal.

(2.) Briefly stated facts of the case are that a valid passport issued to the petitioner by the competent authority came to expire and for renewal of that he submitted an application at Passport Seva Kendra, Jodhpur. The passport has not been renewed by the respondents as the petitioner is facing trial for the offence punishable under Sections 143, 447, 427, 504 and 436 I.P.C.

(3.) The submission of learned counsel for the petitioner is that mere pendency of a criminal case cannot be a reason to deny renewal of the passport.