VIRENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking following relief(s):

(2.) Brief facts of the case are that initially the passport was issued to the petitioner bearing passport No.J8161277 having validity from 1/7/2011 to 30/6/2021. The petitioner, being in Police Department, was promoted on the post of Inspector and in the year 2019, a Criminal case was registered against the petitioner by Anti Corruption Bureau through FIR No.289/2019 dtd. 27/9/2019, as a consequence of which, the petitioner was suspended and the petitioner was thereafter compulsorily retired from the service.

(3.) The Anti Corruption Bureau, Jaipur filed a charge-sheet and thereafter, a criminal case No.254/2019 was registered against the petitioner and the same is pending adjudication before the learned Special Court, Anti Corruption Bureau -1, Jaipur Metropolitan No.2. The petitioner thereafter, started pursuing his family business of export of stones for which he had to undertake frequent travels to foreign countries and accordingly, the validity of the petitioner's passport was extended by the respondent but only for a period of one year. The petitioner has also been doing the business of export and import of granite stones for which a certificate has also been issued in favour of the petitioner dtd. 10/4/2023. The petitioner's original passport expired on 30/6/2021 and accordingly, the petitioner preferred the application before the Special Court ACB - 1 seeking permission to travel abroad as well as the direction to the respondent for renewal of his passport. Learned trial Court vide order dtd. 8/9/2022 (Annex.5) allowed the petitioner's application and directed the respondent to renew his passport in accordance with law.