WPMS/778/2026
2026 Latest Caselaw 3039 UK

Uttarakhand High Court

WPMS/778/2026 on 16 April, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                 2026:UHC:2703
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS/778/2026
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Narendra Bali, Advocate for the petitioner.

2. Mr. Yogesh Pandey, Deputy Advocate General and Ms. Swati Verma, Brief Holder for the State of Uttarakhand / respondent no. 1.

3. Mr. Pankaj Chaturvedi, Standing Counsel for the Union of India/ respondent no. 2.

4. According to the petitioner, he made a representation to Regional Passport Officer for issuing a passport to him, but, no decision is being taken on that representation. Copy of the representation is enclosed as Annexure-3 to the writ petition, perusal thereof revels that an FIR under Section 302, 34 and 506 IPC was registered against the petitioner in Police Station Pathri, District Haridwar, in which petitioner was convicted and sentenced for life, however, in appeal the Uttarakhand High Court suspended the sentence and released the petitioner on bail.

5. Mr. Pankaj Chaturvedi, learned counsel appearing for respondent no. 2 submits that because of petitioner's conviction, passport was not issued to him.

6. Learned counsel for the petitioner submits that petitioner's conviction has not attained finality and appeal is still 2026:UHC:2703

pending and his sentence has been suspended, therefore, there is no reason not to issue passport to the petitioner.

7. Learned counsel appearing for respondent no. 2 submits that the representation enclosed with the writ petition does not bear any date. He submits that petitioner be permitted to make fresh representation.

8. The writ petition is, accordingly, disposed of by permitting petitioner to make fresh representation to the Regional Passport Officer within one week from today. It shall be open to him to make such representation, electronically. If he makes representation within stipulated time, decision thereupon shall be taken, within four weeks of its receipt.

(Manoj Kumar Tiwari, J.) 16.04.2026 Navin

NAVEEN CHANDRA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a131bb4e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56D653D095C6ED9A86DAAB 21CE5, cn=NAVEEN CHANDRA Date: 2026.04.16 17:35:07 +05'30'