Chandra Kanta ` vs State Of Odisha & Ors .... Opposite ...
2025 Latest Caselaw 7065 Ori

Orissa High Court

Chandra Kanta ` vs State Of Odisha & Ors .... Opposite ... on 15 April, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WP(C) No. 10084 of 2025

            Chandra Kanta               `....                   Petitioner
            Nayak                                        Represented by
                                                        Mr. OM. Swarup,
                                                               Advocate
                                         -Versus -
            State of Odisha & Ors         ....            Opposite Parties
                                                         Represented by
                                                       Ms. S.Patro, CGC


                        CORAM:
                          JUSTICE SASHIKANTA MISHRA
                                        ORDER_
Order No.                               15.04.2025
   09.
              1.

This matter is taken up through hybrid mode.

2. The petitioner's application for issue of passport was processed by the Passport Authority and by letter dated 16.02.2024, he was informed that since criminal cases are pending against him, he is required to furnish the judgment passed in the said case or to obtain "No Objection" from the concerned criminal Court in terms of the Government of India Notification GSR No. 570 (E) dated 25.08.1993.

3. In view of such facts, the writ application is disposed of granting liberty to the petitioner to move the concerned criminal Court seeking necessary 'NOC'. If such application is moved, the concerned criminal Court shall consider the application in light of the Government notification referred above and pass necessary order as early as possible preferably, within seven days from the

date of filing of the application.

(Sashikanta Mishra) Judge Deepak