SRIMATI NASEEMA KHANUM Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents. Perused the material on record.

(3.) The material on record discloses that pursuant to expiry of the passport of the petitioner, petitioner applied for renewal of the same on 23/9/2021 which was rejected by the respondents vide impugned communication dtd. 22/10/2021 on the ground that a criminal case was pending against the petitioner as per the police verification report in Crime No.42/2020. It is also seen that the said case in Crime No.42/2020 has been converted into C.C.No.50/2021 in which the petitioner is arrayed as accused No.2. The petitioner and other accused having approached this Court in Criminal Petition No.101576/2021, the proceedings of the Criminal Court have been stayed by this Court vide order dtd. 22/2/2022. The said petition in Criminal Petition No.101576/2021 is pending adjudication before this Court even till today. In this context, it is relevant to refer to judgment of this Court in the case of Mr.Krishna Chiranjeevi Rao Palukuri Venkata V/s The Union of India and others, W.P.No.9141/2020 dtd. 1/10/2020 where under identical circumstances, this Court directed renewal of the passport of the petitioner therein and issued certain directions. The said order reads as under: