HARENDRA PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has prayed that the respondents be directed to issue passport to him.

(2.) Mr. Purohit, learned counsel for the petitioner informed the backdrop of the facts and submitted that an FIR came to be lodged against the petitioner on 24/3/2017 being FIR No.107/2017 in Police Station Ratanada, District Jodhpur City East and after inquiry, the Investigating Officer had filed a negative final report.

(3.) The complainant has not filed any protest petition so far. The negative final report is pending consideration for last one and a half year.