Passport Authorities must renew passports for ten years despite pending criminal proceedings if court orders are silent on duration.

The petitioner’s passport had expired, and he applied to the respondent passport authority for a renewal for a period of 10 years

The petitioner has pending criminal proceedings against him

The passport authority, citing GSR Notification 570(E) dated 25.08.1993, processed the renewal for only 1 year because the Trial Court’s order permitting the petitioner to hold a passport did not specify a particular validity period

The petitioner approached the High Court seeking a direction for a 10-year renewal to facilitate international travel

The court primarily applied Section 6(2)(f) and Section 22 of the Passports Act, 1967

It relied on GSR Notification 570(E) dated 25.08.1993, which exempts citizens with pending criminal cases from certain restrictions provided they obtain a court order, but restricts passport validity to one year if the court order is silent on duration

Furthermore, the court adopted the persuasive ratio of the Bombay High Court in Narendra K. Ambwani v. Union of India & Ors. (2014 SCC Online Bom 356), which clarified that qualifying applicants are entitled to a 10-year renewal under the Passport Rules, 1980, unless the Magistrate specifically orders otherwise under the 1993 Notification

The court noted that while GSR Notification 570(E) provides a default 1-year renewal when a trial court order is silent, an ambiguity exists when read alongside the general Passport Rules, 1980, which provide for 10-year renewals

Adopting the reasoning in Narendra K. Ambwani, the court determined that the passport authority does not possess the jurisdiction to decide an accused person's right to travel; that authority rests solely with the Trial Court

The court reasoned that a 10-year renewal is the standard administrative procedure under the Rules, and any restrictions on actual travel (as opposed to mere possession of the document) must be governed by specific conditions imposed by the Trial Court when the petitioner seeks permission to depart from India

The holding clarifies that while the passport is to be renewed for the standard duration, the petitioner must still obtain express permission from the Trial Court before any specific international travel, at which point the Trial Court may impose necessary conditions

The authority was ordered to decide the renewal application within four weeks