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Judgment
B M Shyam Prasad, J
The petitioner, a permanent resident of Mysuru, has called in question the second respondent's Endorsement dated 07.04.2025 [ANNEXURE-F]. The second respondent, with reference to the petitioner's application dated 17.03.2025 for passport, has informed the petitioner that there is a pending proceeding in Crime No. 135/2014 as per the police verification report and that he must furnish proof of clearance. Sri Sunil S Narayan, the learned counsel for the petitioner, and Sri Aditya Singh, the learned Central Government Counsel for the respondents, are heard for final disposal of the petition.
The petitioner proposes to travel abroad to attend his daughter's wedding scheduled to be held on 07.11.2025 in Abu Dhabi, UAE. The petitioner does not dispute that a criminal case is pending against him in C.C. No.345/2020 [arising out of Crime No.135/2014] and that in terms of the Guidelines of the Central Government in No.G.S.R. 570(E) dated 25.08.1993 when criminal proceedings are pending, the second respondent will process the application for issuance/re-issuance of passport only when travel permission is granted by the concerned Court.
In the circumstances, this Court is of the view that the petition must be disposed of with liberty to the petitioner to approach the concerned Court with an application calling upon the said Court to consider the petitioner's application expeditiously while also calling upon the second respondent to process the petitioner's request for passport expeditiously if there is permission to travel. Hence the following:
ORDER
The petition is disposed of reserving liberty to the petitioner to file an application in C.C. No.345/2020 for permission to travel. If the petitioner files this application within a week from today, the concerned Court may decide on such application within two weeks.
[b] The petitioner is reserved with liberty, if there is permission to travel by the concerned Court, to file appropriate copies with the second respondent, who shall consider the same in time for the petitioner to travel abroad to attend his daughter's wedding.