VANGALA KASTURI RANGACHARYULU Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) IA 52346/2021 in Crl.A. No. 1343/2017 : The applicant was convicted for offences punishable under Ss. 120-B,420, 468, 471, 477 A of the Indian Penal Code read with Sec. 13 (2) read with Sec. 13 (1) of the Prevention of Corruption Act, 1988. The appeal filed by him was dismissed by the High Court. However, the sentence was reduced to a period of one year.

(2.) The application for exemption from surrendering filed by the applicant was allowed. Leave was granted in the criminal appeal filed by the applicant on 12/7/2017. The appeal is pending consideration.

(3.) In the meanwhile, the applicant has filed this application for a direction to the respondent to give no objection for renewal of his passport which expired on 12/11/2017. The applicant has contended that the application filed by him for renewal of passport was not considered. In spite of his repeated efforts, including filing of an application under the Right to Information Act, he was not informed the reason for non renewal of his passport. It is averred in the application filed for direction that the application was orally informed that the renewal of the passport was not being done due to the pendency of the criminal appeal in this Court.