Delhi High Court - Orders
Gulnoz Yakubova vs Union Of India And Ors on 29 July, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~92
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11038/2025
GULNOZ YAKUBOVA .....Petitioner
Through: Mr. S.K. Jha, Mr. A. Singh and Ms.
Mohini Jha, Advocates.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Ms. Anjana Gosain and Ms. Shreya
Manjari, Advocates for UoI.
Ms. Laavanya Kaushik, GP.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 29.07.2025 CM APPL.45447/2025 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
W.P.(C) 11038/2025
3. The present petition has been filed by the petitioner seeking issuance of emergency travel certificate to enable her to travel to her home country, i.e. Uzbekistan.
4. It is submitted that the present petition is necessitated in the background of the fact that the petitioner, during her stay in India, became a victim of serious crime/s including rape, fraud, theft, etc. which led to an FIR No. 103/2023 being filed at P.S. K.N. Katju Marg, Delhi under Section 376 of the Indian Penal Code, 1860 (IPC). It is further submitted that her passport and travel documents came to be stolen and her visa also subsequently expired, rendering her an undocumented foreign national.
This is a digitally signed order.
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5. Learned counsel for the petitioner also emphasises that the petitioner needs to travel to her home country on account of the fact that her 11 year old daughter is critically ill.
6. Issue notice.
7. Learned counsel as aforesaid accepts notice on behalf of the respondents.
8. Learned counsel for the respondents are directed to take appropriate instructions as to the modalities for issuance of emergency travel certificate / exit visa to the petitioner.
9. List on 11.08.2025 in the category of 'admission matters'.
10. In the meantime, the petitioner is directed to coordinate with the Embassy of Uzbekistan for the purpose of issuance of necessary travel documents/temporary passport to the petitioner.
SACHIN DATTA, J JULY 29, 2025/at This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/07/2025 at 22:05:49