Uday Pratap Tripathi vs Union Of India And 2 Others
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Allahabad High Court

Uday Pratap Tripathi vs Union Of India And 2 Others on 6 June, 2025

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:95767-DB
 
Court No. - 9
 

 
Case :- WRIT - C No. - 18636 of 2025
 

 
Petitioner :- Uday Pratap Tripathi
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- A.T. Pandey
 
Counsel for Respondent :- A.S.G.I.,C.S.C.
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Sandeep Jain,J.

1. Heard learned counsel for the petitioner and Sri Jayanti Vikram Singh, learned counsel for the respondents.

2. There is objection on the petitioner's application for passport apparently on account of his implication in a criminal case. Reliance is placed upon the Division Bench judgment of this Court in Pawan Kumar Rajbhar Vs. Union of India & 2 Ors., Neutral Citation No. - 2024:AHC:9963-DB, in order to contend that mere pendency of Case Crime No.0089 of 2025, under Sections 115(2), 117(2), 352, 351(3) B.N.S., Police Station Kotwali, District Maharajganj cannot be a ground to deny travel abroad on issued passport to the petitioner.

3. In the facts of the case, we permit the petitioner to approach the concerned court where or under whose territorial jurisdiction the aforesaid case is pending for grant of no objection certificate by the court concerned so that the passport authorities may take a fresh decision in the matter relating to 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 thereafter.

4. Accordingly, the present writ petition is disposed of.

Order Date :- 6.6.2025

RA

(Sandeep Jain,J.) (Saumitra Dayal Singh,J.)