Rajiv Gupta, J. - (1.) Shashank Gupta S/o Virendra Gupta, R/o B-5, Ground Floor, Sector-33, Noida has filed this writ petition assailing the validity of order dated 14.08.2017 passed by Regional Passport Officer, Regional Passport Office, Ghaziabad intimating that Passport bearing no.K0144741 issued on 31.10.2011 is impounded under Section 10(3)(e) of the Indian Passport Act, 1967.
(2.) Brief facts of the case are that the petitioner is a Software Professional and has to be on tour of various countries in connection with his professional work. He had applied for a passport by means of an application and the concerned Department, after making requisite inquiry, issued Passport bearing no. K0144741 on 31.10.2011. The said Passport is valid up to 31.10.2021.
(3.) It is further submitted by learned counsel for the petitioner that in the year 2015, there arose dispute between the neighbour and the petitioner over a petty matter of throwing garbage, which resulted in heated arguments at the spur of the moment. However, an FIR was lodged against the petitioner along with two others (Sweta Gupta and Virendra Kumar Gupta). The Police, without making proper investigation of the case, in a most hurried manner, submitted the charge-sheet against the petitioner and his two other family members under Sections 452, 323, 506, 504, 324 IPC. The said charge-sheet was challenged before this Hon'ble Court by filing an application under Section 482 CrPC No. 27065 of 2016, Smt. Sweta Gupta and 2 others Vs. State of U.P. and another. This Court, after hearing the matter and being satisfied that the dispute is between the neighbours and there are fair chances of reconciliation between the parties, referred the matter for consideration by the Mediation Center of this Court and stayed the further proceedings vide order dated 17.09.2016.;