Allahabad High Court
Bakeel Hasan vs State Of U.P. And Another on 11 September, 2025
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:160904
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 528 BNSS No. - 7864 of 2025
Bakeel Hasan
.....Applicant(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Mohammad Alam, Sarfaraz Ahmad
Counsel for Opposite Party(s)
:
G.A.
Court No. - 72
HON'BLE DEEPAK VERMA, J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State.
2. The present 528 B.N.S.S. application has been filed to set aside the order dated 08.11.2024 passed by the Chief Judicial Magistrate Orai, District- Jalaun in Criminal Case No. 847 of 2021 (State Vs. Vakil and Others) arising out of Case Crime No. 35 of 2018, under Sections 457, 380, 411 IPC, Police Station- Orai, District- Jalaun, pending in the Court of Judicial Magistrate- Orai, District- Jalaun.
3. Learned counsel for the applicant submits that applicant has applied for fresh passport and on account of criminal case pending against the applicant as Case Crime No. 35 of 2018, under Sections 457, 380, 411 IPC, Police Station- Orai, District- Jalaun, passport authority refused to issue passport to the applicant. He next submits that on 25.10.2024 applicant moved an application before the court concerned for N.O.C and permission for issuance of passport, which was rejected by the court below vide order dated 08.11.2024.
4. Learned counsel for the applicant next submits that applicant wants to to go for holy Hajj and Umrah for which he needs a passport for a short period, therefore, he applied for passport but the same has been rejected. He next submits that that applicant is co-operating with the trail proceedings, which is evident from the order-sheet of the court below. In support of his submission, learned counsel for the applicant has placed reliance upon the judgments of Hon'ble Apex Court passed in Vangala Kasturi Rangacharyulu v. Central Bureau of Investigation; 2021 0 Supreme(SC) 992, Smt. Maneka Gandhi v. Union of India and another; AIR 1978 SUPREME COURT 597 as well as of this Court in Application U/S 482 No. 3846 of 2024 (Ashok Kumar v. State of U.P. Thru. Addl. Chief Secy. Home Deptt.); dated 26.04.2024, Application U/S 482 No. 9518 of 2019 (Smt. Madhu Tyagi And Another vs. State of U.P. And Another); dated 11.03.2019, Writ- C No. 5587 of 2024 (Umapati vs. Union of India Thru. Secy. Ministry of External Affairs New Delhi And 3 Others); dated 25.06.2024.
5. In support of his argument, learned counsel for the applicant has also relied upon the notification of Ministry of External Affairs, New Delhi dated 25.08.1993, which is being quoted hereunder:-
"G.S.R. 570(E).--In exercise of the powers conferred by clause (a) of Section 22 of the Passports Act 1967 (15 of 1967) and in supersession of the notification of the Government of India in the Ministry of External Affairs No. G.S.R. 298(E), dated the 14th April, 1976, the Central Government, being of the opinion that it is necessary in public interest to do so, hereby exempts citizens of India against whom proceedings in respect of an offence alleged to have been committed by them are pending before a criminal court in India and who produce orders from the court concerned permitting them to depart from India, from the operation of the provisions of Clause (f) of sub-section (2) of Section 6 of the said Act, subject to the following conditions, namely:-
(a) the passport to be issued to every such citizen shall be issued -
(i) for the period specified in order of the court referred to above, if the court specified a period for which the passport has to be issued; or
(ii) if no period either for the issue of the passport for the travel abroad is specified in such order, the passport shall be issued for a period of one year;
(iii) if such order gives permission to travel abroad for a period less than one year, but does not specify the period of validity of the passport, the passport shall be issued for one year; or
(iv) if such order gives permission to travel abroad for a period exceeding one year, and does not specify the validity of the passport, then the passport shall be issued for the period of travel abroad specified in the order;
(b) any passport issued in terms of (a)(ii) and (a)(iii) above can be further renewed fr one year at a time, provided the applicant has not travelled abroad for the period sanctioned by the court; and provided further that, in the meantime, the order of the court is not cancelled or modified.
(c) any passport issued in terms of (a)(i) above can be further renewed only on the basis f a fresh court order specifying a further period of validity of the passport or specifying a period for travel abroad;
(d) the said citizen shall give an undertaking in writing to the passport-issuing authority that he shall, if required by the court concerned, appear before it at any time during the continuance in force of the passport so issued."
6. Thus, learned counsel for the applicant submits that the impugned order dated 08.11.2024 is totally illegal, perverse and arbitrary as the same is passed without application of judicial mind and also without considering the notification of Ministry of External Affairs, Government of India, New Delhi, therefore, the same is liable to be quashed.
7. Per contra, learned A.G.A. vehemently opposed the submissions raised by learned counsel for the applicant and submits that on perusal of order-sheet of court below, it is apparent that applicant is deliberately avoiding the trial proceedings. *** Office Memorandum dated 10.10.2019 issued by the Ministry of External Affairs, Government of India, New Delhi:-
No. VI/401/1/5/2019 Government of India Ministry of External Affairs PSP Division Patiala House Annexe, Tilak Marg New Delhi, the l0th October 2019 OFFICE MEMORANDUM Subject: Issue of passports to applicants against whom criminal cases are pending before a court of law in India.
Reference is invited to Notification No. GSR 570(E) dated 25.8.1993 regarding issuance of passports to applicants who have criminal proceedings pending against them and whose applications would attract the provisions of clause (f) of sub-section (2) of Section 6 of the Passports Act, 1967.
2. GSR 570(E) dated 25.8.1993 is reproduced below for reference:
"G.S.R. 570(E).--In exercise of the powers conferred by clause (a) of Section 22 of the Passports Act 1967 (15 of 1967) and in supersession of the notification of the Government of India in the Ministry of External Affairs No. G.S.R. 298(E), dated the 14th April, 1976, the Central Government, being of the opinion that it is necessary in public interest to do so, hereby exempts citizens of India against whom proceedings in respect of an offence alleged to have been committed by them are pending before a criminal court in India and who produce orders from the court concerned permitting them to depart from India, from the operation of the provisions of Clause (f) of sub-section (2) of Section 6 of the said Act, subject to the following conditions, namely:-
(a) the passport to be issued to every such citizen shall be issued -
(i) for the period specified in order of the court referred to above, if the court specified a period for which the passport has to be issued; or
(ii) if no period either for the issue of the passport for the travel abroad is specified in such order, the passport shall be issued for a period of one year;
(iii) if such order gives permission to travel abroad for a period less than one year, but does not specify the period of validity of the passport, the passport shall be issued for one year; or
(iv) if such order gives permission to travel abroad for a period exceeding one year, and does not specify the validity of the passport, then the passport shall be issued for the period of travel abroad specified in the order;
(b) any passport issued in terms of (a)(ii) and (a)(iii) above can be further renewed fr one year at a time, provided the applicant has not travelled abroad for the period sanctioned by the court; and provided further that, in the meantime, the order of the court is not cancelled or modified.
(c) any passport issued in terms of (a)(i) above can be further renewed only on the basis f a fresh court order specifying a further period of validity of the passport or specifying a period for travel abroad;
(d) the said citizen shall give an undertaking in writing to the passport-issuing authority that he shall, if required by the court concerned, appear before it at any time during the continuance in force of the passport so issued."
3. It may be noted that applicants may be refused passports only on grounds mentioned under Section 6(2) of the Passports Act, 1967. Section 6(2)(f) of the Act states that the passport authority shall refuse to issue a passport or travel document to an applicant on the ground that proceedings in respect of an offence alleged to have been committed by the applicant arc pending before a criminal court in India. GSR 570(E) dated 25.8.1993 was introduced to give relief to such applicants against whom criminal proceedings are pending before any Court of law in India but who may need to travel abroad for some urgent business. With an undertaking under GSR 570(E) and an order from the Court, an applicant could be issued a short validity passport of one year validity for the period specified by the Court.
4. It has been noticed that there are an increasing number of references being received regarding passport applications attracting Section 6(2)(f). It has also been brought to Ministry?s notice that there are a number of complex issues involved while processing such applications. During the proceedings in a recent court case, the Hon?ble High Court of Delhi in W.P. (CRL) No. 2844/2018 /CRL.M.A. 48674/2018 has directed that guidelines be issued by the Ministry reiterating the procedure for processing of such applications and emphasizing that such applications need to be processed with due care and diligence.
5. In view of the above, the following instructions may be adopted while processing the passport applications in respect of those applicants who may have criminal proceedings pending before a criminal court in India:
(i) The provisions of GSR 570 (E) may be strictly applied in all case. GSR 570 (E) is a statutory notification and hence, forms part of the Rules. It is to be noted that as per Section 5 (2) of the Passports Act, 1967, the passport authority shall be order in writing take a decision whether to issue or refuse a passport, after making such inquiry, if any, as it may consider necessary. Moreover, Section 7 of the Passports Act, provides that a passport or travel document may be issued for a shorter period than the prescribed period if the passport authority, for reasons to be communicated in writing to the applicant, considers in any case that the passport or travel document should be issued for a shorter period. Rule 12 of the Passport Rules, 1980 only states that an ordinary passport shall be in force for a period of 10 years which implies that an ordinary passport cannot be issued beyond a period of 10 years.
(ii) Whenever an applicant is submitting a 'No Objection Certificate' (NOC) from a Court of law in India, the applicant should be advised that undertaking as per GSR 570(E) should be complete in all respects and should mention all the pending criminal cases against the applicant. The undertaking will have a not clearly stating that if any false or incomplete information is submitted by an applicant, then his passport application is liable to be rejected.
(iii) Extant instructions clearly lay down that such applications should be processed on pre- Police Verification (PV) mode. ?Pre-PV? would be mandatory in all cases of applications submitted with GSR 570(E) to ensure that the undertaking submitted by the applicant is properly matched with the criminal cases mentioned in the Police Verification Report (PVR). Hence, such applications should not be accepted under Tatkaal nor such applications be moved to ?post-PV? mode or ?No-PV? mode without proper justification and approval to be recorded in writing.
(iv) If an undertaking is incomplete or misleading and the applicant is found to have suppressed details of other criminal cases against the applicant, a Show Cause Notice should be issued to the applicant and action initiated against that applicant as per provisions of Section 12 of the Passports Act, 1967. If information that an applicant has obtained a passport by making a false submission or by suppressing material facts comes to light after the passport has been issued, the passport may be impounded or revoked as per provision of Section 10 (3) (b) of the Passports Act, 1967 after following the due procedure.
(v) In case where the first police verification (PV) is 'Adverse', secondary police verification may be generated. While a secondary PV is generated, it should be accompanied by a detailed letter seeking clarification regarding the pending criminal cases against the applicant and the status of these cases. Apart from generating secondary PVR, the passport officers may, if considered necessary, call for discreet enquiry through the police authorities by sending the court order submitted by the applicant or even seek verification from other government agencies/departments, as the case may be.
(vi) In case where the secondary Police Verification is also 'Adverse', it may be examined whether the details brought out in the police report match the undertaking submitted by the applicant. It may be noted that mere filing of FIRs and cases under investigation do not come under the purview of Section 6(2)(f) and that criminal proceedings would only be considered pending against an applicant if a case has been registered before any Court of law and the court has taken cognizance of the same.
(vii) If the details given in the police report and the undertaking submitted by the applicant are matching, then the 'No Objection Certificate' issued by a Court of law submitted by the applicant would take precedence over any 'Adverse' report submitted by the police. In such cases, the 'Adverse' report may be overruled with the written approval of the Passport Officer.
(viii) If the details given in the PVR and the undertaking submitted by the applicant are at variance, then a notice may be issued to the applicant calling for clarification and advising the applicant to submit details of all pending criminal cases as well as to submit a revised No Objection Certificate (NOC).
(ix) If it is brought to the notice of the authority that an applicant has criminal proceedings arrayed against applicant before several courts of law, then the applicant may be advised to get NOC from all the concerned court (s). Normally, the Court Order would make a mention of the cases pending against the applicant as well as the prayer made by the applicant. This may be examined along with the undertaking submitted by the applicant and complaints or other court orders, if any, that have been received against the applicant.
(x) It may noted that GSR 570(E) only exempts and applicant from the operation of Section 6 (2)(f) and none of the other sub-sections of Section 6(2) of the Passports Act, 1967.
(xi) A revised Undertaking under GSR 570(E) is attached at Annexure 'A'.
(xii) Passport Officers may issue an internal SOP along the above lines so that there is no confusion in handling of applications that would attract provisions of section 6(2)(f) of the Passports Act, 1967.
6. The above instructions may be noted for strict compliance with immediate effect.
Annexure 'A' UNDERTAKING (to be submitted on plain paper as per provisions of GSR-570(E) dated 25.08.1993) I am applying/have applied for passport with the following details:-
(a) Name :..................................................
(b) Date of Birth :.........................................
(c)Father's Name :......................................
(d)Mother's Name :......................................
(e) Present Address :.......................................
(f) File No./ARN No. :................................ Date:............
2. The Criminal case(s) with following details is/are pending against me:
(if more than one case is pending, details of all cases may be provided. Additional sheet giving complete information may be attached)
(a) Case No. :.........................................
(b) Name of Court :.........................................
(c) Details of Investigating Agency (Please provide details of Police station Investigating Officer, etc.) :..........................................
(d)Last date of hearing :...........................................
(e)Next date of hearing :..........................................
3. I hereby undertake that I shall, if required by the Court concerned, appear before it at any time during the continuance in force of the passport so issued.
4. I am aware that it is an offence under the Passports Act, 1967 to furnish any false information or to suppress any material information with a view to obtaining a passport or any other travel document.
5. The above information given by me in this undertaking and enclosures is true and I am solely responsible for its accuracy.
(Signature of the Passport applicant) Name..........................................
Mobile No.................................
Date:.................
Place:...............
***
8. After considering the arguments as advanced by learned counsel for the parties as well as after perusal of record, this Court finds that Under Article 19(1)(d) and Article 21 of the Constitution of India, the citizens of the country are entitled for passport. In Maneka Gandhi (Supra), the Apex Court has held that having passport is a fundamental right of the citizen of India and a citizen can not be deprived of such fundamental right.
9. This Court further observes that for issuance of passport a declaration has to be made by the applicant that the applicant has not been convicted by any Court of Law in India for any criminal offence and has not been sentenced to imprisonment for two years or more than two years with other relevant information.
10. A careful reading of provisions of the Passport Act and the Notification dated 25.08.1993 alongwith the Office Memorandum dated 10.10.2019 in the light of it's legislative backgrounds as mentioned above, it is clear that passport or travel document of a person, who is facing trial can be refused by the authority concerned during pendency of his criminal case, but there is no statutory bar for giving no objection by the court concerned. No hard and fast straight jacket formula can be laid down regarding issuance of permission or giving no objection by the court concerned for issuance of passport. It is always discretion of the court concerned and depend upon the facts and circumstances of each case, act and conduct of the accused as well as nature of alleged offence committed by him and stage of trial, etc. Some time on account of enmity or ill will one party enmesh the other party in a frivolous criminal case to settle his personal score, therefore, in the interest of justice, it is necessary to consider all aspects of the matter and surrounding circumstances while granting or refusing the no objection for renewal or reissue of passport or travel documents by the court concerned.
11. Thus, this Court after considering the aforesaid judgment of Hon'ble the Supreme Court in the case of Maneka Gandhi (Supra), is of the view that the learned trial court had completely ignored the Notification dated 25.08.1993 as well as Office Memorandum dated 10.10.2019 issued by the Ministry of External Affairs, Government of India, New Delhi (referred above) while passing the impugned order and had rejected the application of the applicant for grant of permission for issuance of passport, thus, the impugned order is not sustainable in the eyes of law, therefore, the same is liable to be quashed and the matter is liable to be remanded back to the learned trial court concerned.
12. In view of above, the impugned order dated 08.11.2024 passed by Chief Judicial Magistrate Orai, District- Jalaun, by means of which application for issuance of passport of applicant was rejected, is hereby quashed and the matter is being remanded back to the learned trial court concerned for passing an order afresh in light of the Notification dated 25.08.1993 and the Office Memorandum dated 10.10.2019 as well as the judgment passed by Hon'ble the Supreme Court in the case of Maneka Gandhi (Supra).
13. Accordingly, the instant 528 BNSS application is allowed with direction to the learned trial court that if the applicant moves a fresh application for grant of permission for issuance of passport within two weeks from today, the same may be decided expeditiously i.e. within four weeks from its filing in view of the above observations.
(Deepak Verma,J.) September 11, 2025 Aditya