Full Judgment Text
- 1 -
NC: 2026:KHC:4521
WP No. 34433 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 28 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 34433 OF 2025 (GM-PASS)
BETWEEN:
SRI APSAR PASHA @ KALLU
S/O LATE MOHAMMED HANIF
AGED ABOUT 51 YEARS,
RD
NOs.8 AND 7, 3 MAIN ROAD
SHAMANNA NAGAR
BANGALORE KARNATAKA 560026
…PETITIONER
(BY SRI. MUZAFFAR AHMED.,ADVOCATE)
AND:
1. STATE BY MADANAYAKANAHALLI P S
REP BY STATE PUBLIC
PROSECUTOR
HIGH COURT BUILDINGS,
BANGALIRE-1.
2. REGIONAL PASSPORT OFFICER
OFFICE OF THE PASSPORT OFFICE
TH
8 BLOCK, 80 FEET ROAD
KORAMANGALA,
BANGALORE 560095
Digitally
signed by
VANAMALA
N
Location:
HIGH
COURT OF
KARNATAKA
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NC: 2026:KHC:4521
WP No. 34433 of 2025
HC-KAR
3. THE MINISTRY OF EXTERNAL AFFAIRS
OFFICE OF THE PASSPORT OFFICE
TH
8 BLOCK, 80 FEET ROAD,
KORAMANGALA,
BANGALORE - 560095.
…RESPONDENTS
(BY SRI. ADITYA SINGH, CGC FOR R1 & R3;
SRI. B. RAVINDRANATH., AGA FOR R1)
THIS WP IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
A) ISSUE A WRIT OF MANDAMUS OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION
DIRECTING THE RESPONDENT NO.2 TO RENEW
THE PETITIONER'S PASSPORT BEARING NO.
N8953485, ISSUED ON 24.03.2016, ANNEXURE -D
IN ACCORDANCE WITH LAW.
THIS PETITION, COMING ON FOR
PRELIMINARY HEARING, THIS DAY, ORDER WAS
MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
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NC: 2026:KHC:4521
WP No. 34433 of 2025
HC-KAR
ORAL ORDER
The petitioner has filed this petition for
directions to the second respondent to renew his
passport in No.N8953485 asserting that the
pendency of the criminal proceedings in Crime
No.659/2018 cannot be a reason to refuse renewal of
the passport because he is admitted to bail by the
competent Court. The petitioner contends that his
passport must be renewed because of his intended
travel abroad.
Sri Aditya Singh, the learned Central
Government Counsel who is permitted to take notice
for the second and third respondents, submits that if
the petitioner is permitted to travel by the competent
Court, the second respondent can consider the
request for issuance of short validity passport. Sri B
Ravindranath, a the learned Additional Government
Advocate, who accepts notice for the first respondent,
is heard, and the petition stands disposed of by this
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NC: 2026:KHC:4521
WP No. 34433 of 2025
HC-KAR
order in the light of the undisputed facts and the
stand on behalf of the second respondent.
ORDER
[a] The petition is allowed in part
reserving liberty to the petitioner to
approach the second respondent
with an application for issuance of
short validity passport along with
the competent Court's order
permitting him to travel abroad.
[b] The second respondent is called
upon to decide on such application
expeditiously within an outer limit
of four [4] weeks from the date of
receipt of the application and the
competent Court's order.
Sd/-
(B M SHYAM PRASAD)
JUDGE
AN/-
NC: 2026:KHC:4521
WP No. 34433 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 28 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 34433 OF 2025 (GM-PASS)
BETWEEN:
SRI APSAR PASHA @ KALLU
S/O LATE MOHAMMED HANIF
AGED ABOUT 51 YEARS,
RD
NOs.8 AND 7, 3 MAIN ROAD
SHAMANNA NAGAR
BANGALORE KARNATAKA 560026
…PETITIONER
(BY SRI. MUZAFFAR AHMED.,ADVOCATE)
AND:
1. STATE BY MADANAYAKANAHALLI P S
REP BY STATE PUBLIC
PROSECUTOR
HIGH COURT BUILDINGS,
BANGALIRE-1.
2. REGIONAL PASSPORT OFFICER
OFFICE OF THE PASSPORT OFFICE
TH
8 BLOCK, 80 FEET ROAD
KORAMANGALA,
BANGALORE 560095
Digitally
signed by
VANAMALA
N
Location:
HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:4521
WP No. 34433 of 2025
HC-KAR
3. THE MINISTRY OF EXTERNAL AFFAIRS
OFFICE OF THE PASSPORT OFFICE
TH
8 BLOCK, 80 FEET ROAD,
KORAMANGALA,
BANGALORE - 560095.
…RESPONDENTS
(BY SRI. ADITYA SINGH, CGC FOR R1 & R3;
SRI. B. RAVINDRANATH., AGA FOR R1)
THIS WP IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
A) ISSUE A WRIT OF MANDAMUS OR ANY OTHER
APPROPRIATE WRIT, ORDER OR DIRECTION
DIRECTING THE RESPONDENT NO.2 TO RENEW
THE PETITIONER'S PASSPORT BEARING NO.
N8953485, ISSUED ON 24.03.2016, ANNEXURE -D
IN ACCORDANCE WITH LAW.
THIS PETITION, COMING ON FOR
PRELIMINARY HEARING, THIS DAY, ORDER WAS
MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
- 3 -
NC: 2026:KHC:4521
WP No. 34433 of 2025
HC-KAR
ORAL ORDER
The petitioner has filed this petition for
directions to the second respondent to renew his
passport in No.N8953485 asserting that the
pendency of the criminal proceedings in Crime
No.659/2018 cannot be a reason to refuse renewal of
the passport because he is admitted to bail by the
competent Court. The petitioner contends that his
passport must be renewed because of his intended
travel abroad.
Sri Aditya Singh, the learned Central
Government Counsel who is permitted to take notice
for the second and third respondents, submits that if
the petitioner is permitted to travel by the competent
Court, the second respondent can consider the
request for issuance of short validity passport. Sri B
Ravindranath, a the learned Additional Government
Advocate, who accepts notice for the first respondent,
is heard, and the petition stands disposed of by this
- 4 -
NC: 2026:KHC:4521
WP No. 34433 of 2025
HC-KAR
order in the light of the undisputed facts and the
stand on behalf of the second respondent.
ORDER
[a] The petition is allowed in part
reserving liberty to the petitioner to
approach the second respondent
with an application for issuance of
short validity passport along with
the competent Court's order
permitting him to travel abroad.
[b] The second respondent is called
upon to decide on such application
expeditiously within an outer limit
of four [4] weeks from the date of
receipt of the application and the
competent Court's order.
Sd/-
(B M SHYAM PRASAD)
JUDGE
AN/-