Mohammad Akram vs Union Of India

R Devdas, J

Learned Central Government Standing Counsel Sri.Aditya Singh, is entrusted with the matter on behalf of all the respondents.

The grievance of the petitioner is that he is required to travel to Saudi Arabia to attend his son's marriage, which is scheduled to be held on 18.10.2023, however, his application for issuance of a passport is kept pending on the ground that a criminal case is pending against the petitioner in C.C.No.1206/2014 on the file of the Principal Civil Judge and JMFC, Nelamangala.

Learned Central Government Standing Counsel submits that in terms of the Statutory Notification bearing No.GSR 570 E dated 25.08.1993, whenever it is found that the applicant for a passport has a criminal case pending against him or her, such an applicant is required to secure permission from the concerned Court where the case is pending, permitting the Regional Passport Authorities to issue the passport.

Learned counsel submits that the writ petition may be disposed of permitting the petitioner to file necessary application before the Principal Civil Judge and JMFC, Nelamangala, in C.C.No.1206/2014 and seek permission to travel abroad and a direction to the Regional Passport Authority to consider the application filed by the petitioner for issuance of a passport.

The submission of learned counsel for the petitioner is placed on record.

Accordingly, the writ petition stands disposed of while granting liberty to the petitioner to file necessary application before the Principal Civil Judge and JMFC, Nelamangala, in C.C.No.1206/2014 to seek permission to leave the country while also directing the Regional Passport Authority to consider the application of the petitioner for issuance of the passport.

Ordered accordingly.