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Calcutta High Court
Md. Sohrab vs Union Of India And Ors on 25 February, 2026
OD-2
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
WPO/836/2025
MD. SOHRAB
VS
UNION OF INDIA AND ORS.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : 25th February, 2026.
Appearance:
Mr. Rishabh Karnani, Adv.
Mr. Amitabh Ray, Adv.
Mr. K. Modak, Adv.
...for the petitioner
Mr. Ashok Kumar Chakraborty, Adv.
Ms. Sarda Sha, Adv.
...for UOI
1. The petitioner has filed the present application praying for a
direction upon the respondents, particularly the respondent no.2 for issuance of
the passport to the petitioner. The petitioner was having the valid passport till
3rd October, 2027 but in the meantime due to the pendency of the criminal
cases against the petitioner, the passport authorities have revoked the passport
of the petitioner. When the petitioner came to know that the passport of the
petitioner has been revoked due to the pendency of the criminal cases, the
petitioner has filed a fresh application for grant of passport but the same was
not considered by the authorities. Accordingly, the petitioner has made
representation to the passport authorities but the representation has not yet
considered. Thus, this writ petition.
2. The passport authorities had filed the report dated 16th December,
2025 wherein, it reveals that against the petitioner altogether eight cases have
been registered out of which in five cases the petitioner have been
discharged/acquitted from the said cases. The report further reveals that three
cases are pending against the petitioner. The petitioner has obtained the
certified copies of the orders of the three cases in which the passport authorities
have alleged that the cases are pending and after obtaining the certified copies
of the said cases, it is found that all the cases have been disposed of either the
petitioner has been acquitted or discharged. Simultaneously, the passport
authority have also submitted a fresh report dated 10th February, 2026 wherein,
it is mentioned that the cases pending against the petitioner have already been
closed and the petitioner have been discharged from the said cases. The said
report is kept in record.
3. This Court finds that the passport authorities have not granted the
passport to the petitioner due to the pendency of the criminal cases against the
petitioner. Now, as per the xerox certified copies/server copies of the order
produced by the petitioner and the report submitted by the passport authorities,
it reveals that no cases are pending against the petitioner as on date.
4. Thus, the writ petition is disposed of by directing the petitioner to
produce the certified copies/server copies of all the orders wherein, the
petitioner have been discharged from the criminal cases to the passport
authorities within a period of two weeks from date and if the passport
authorities receives the certified copy of orders wherein the petitioner have been
discharged from all the criminal cases, the passport authorities shall pass
appropriate order with regard to the issuance of the passport to the petitioner
within a period of two weeks thereafter.
5. Accordingly, WPO/836/2025 is disposed of.
(KRISHNA RAO, J.)
S.De
