ANAND NAIK Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri Raju C.N., learned counsel for petitioner, Smt. Reshma Thammaiah, learned Central Government Counsel for respondent No.1 and Sri Rahul Cariappa, learned Additional Government Advocate for respondent No.2.

(3.) Learned counsel for petitioner submits that an application seeking issuance of passport is submitted on 5/2/2024. In the interregnum, the petitioner appears to have been embroiled in a crime in Crime No.16/2019 for the offence under Sec. 420 of the IPC. The Police after investigation have filed the charge sheet against the petitioner even. In the light of criminal case pending against the petitioner, respondent No.1 - passport authorities have issued a notice seeking personal appearance of the petitioner for clarification.