Kanhu Charan Pati ` vs Union Of India & Anr .... Opposite ...
2025 Latest Caselaw 6726 Ori

Orissa High Court

Kanhu Charan Pati ` vs Union Of India & Anr .... Opposite ... on 5 April, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WP(C) No. 8037 of 2025

            Kanhu Charan Pati           `....                     Petitioner
                                                            Represented by
                                                            Mr. G.MIshra,
                                                                 Advocate
                                          -Versus -
            Union of India & Anr          ....             Opposite Parties
                                                          Represented by
                                          Mr. P.K.Parhi, DSGI along with
                                                  Mr. D.Gochhayat, CGC


                        CORAM:
                          JUSTICE SASHIKANTA MISHRA
                                         ORDER_
Order No.                                05.04.2025
   02.
              1.

This matter is taken up through hybrid mode.

2. The petitioner's application for passport was rejected by order dated 14.12.2024 passed by the Passport Officer, Bhubaneswar. Such rejection was on the ground that criminal case is pending against him as per police verification.

3. Learned counsel for the petitioner files copy of judgment passed in G.R. Case No. 1378 of 2018 of the Court of learned JMFC (T), Berhampur whereby he has been acquitted. Said judgment was passed on 04.03.2025.

4. In view of the development as above, the writ application is disposed of granting liberty to the petitioner to bring the fact of his acquittal from the criminal case to the knowledge of the Passport Officer by submitting a representation along with certified copy of

the judgment of acquittal within three weeks from today. If such representation along with the judgment is preferred within the stipulated period, the Passport Officer shall consider and dispose of the same in accordance with law as early as possible preferably within two weeks thereafter.

(Sashikanta Mishra) Judge Deepak