Sanjeeda Khatoon vs State Of U.P. And 2 Others
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Allahabad High Court

Sanjeeda Khatoon vs State Of U.P. And 2 Others on 1 April, 2025

Author: Ashwani Kumar Mishra

Bench: Ashwani Kumar Mishra

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:44290-DB
 
Court No. - 29
 

 
Case :- WRIT - C No. - 9368 of 2025
 

 
Petitioner :- Sanjeeda Khatoon
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Krishna Kumar Singh
 
Counsel for Respondent :- A.S.G.I.,C.S.C.,Sanjay Dwivedi
 

 
Hon'ble Ashwani Kumar Mishra,J.
 

Hon'ble Donadi Ramesh,J.

Heard Shri Krishna Kumar Singh, learned counsel for the petitioner and Shri Sanjay Dwivedi, learned counsel for the Union of India.

Petitioner's application for renewal of passport apparently has been kept pending on account of his implication in a criminal case i.e. Case Crime No.44 of 2023, under Sections- 498-A, 323, 504, 356A I.P.C and 3/4 D.P. Act and 3/4 Muslim Women Act, 2019, P.S. Nagphani, District- Moradabad. Reliance is placed upon the Division Bench judgment of this Court in Writ - C No. 41540 of 2023 (Pawan Kumar Rajbhar Vs. Union of India & 2 Ors.), in order to contend that mere pendency of a criminal case cannot be a ground to deny renewal of passport to the petitioner.

In the facts of the case, we permit the petitioner to approach the concerned court where the aforesaid case is pending for grant of no objection certificate by the court concerned so that the passport authorities take a fresh decision in the matter relating to renewal of the petitioner's passport. Petitioner, therefore, is at liberty to approach the concerned court which shall act in terms of the law laid down in Pawan Kumar Rajbhar (supra) and based upon its decision, the passport authorities would do the needful by passing appropriate orders within a further period of two months, thereafter.

Accordingly, the present writ petition is disposed of.

Order Date :- 1.4.2025

A Gautam