MOHAMMAD MUSLIM KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner with the following prayer:-

(2.) By way of filing this writ petition, a challenge has been led to the impugned letter dtd. 7/5/2025 passed by Regional Passport Office, Kota by which the application submitted by the petitioner seeking re-issuance of passport for the purpose of going abroad for Haj, Umra Jiyarat has been rejected.

(3.) Learned counsel for the petitioner submits that the petitioner is facing trial for the offences punishable under Sec. 498a and 406 IPC in Criminal Case No.164/2021 before the Court of Judicial Magistrate No.3 (North), Kota. Learned counsel submits that the petitioner is in possession of the Passport bearing No.25-1001530353 and he wanted to go abroad, i.e., Mecca-Madina for attending the rituals of Haj, Umra Jiyarat. Learned counsel submits that an application was submitted by the petitioner before the Trial Court seeking permission to go abroad, i.e., Mecca-Madina for the aforesaid purpose. The said application submitted by the petitioner was disposed of vide order dtd. 16/4/2025 with an observation and direction that, in case, the petitioner prefers an application before the Passport Authority, then it would pass appropriate orders in accordance with law.