KHALEEL MOHAMMED AMEEN Vs. REGIONAL OFFICE

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction to the respondent - Regional Passport Authority by issuance of a writ in the nature of mandamus to consider the application dtd. 4/11/2024, which was for the purpose of re- issuance/renewal of the passport.

(2.) Heard Shri M. Manjunatha, learned counsel for Shri Syed Khaleel Pasha, learned counsel appearing for the petitioner and Shri Shanthi Bhushan, learned Deputy Solicitor General of India appearing for the respondents.

(3.) The petitioner is a holder of an Indian passport. He gets embroiled in a crime in crime No.173/2022 for offences punishable under Ss. 498A, 342, 506 read with 34 of the Indian Penal Code , 1860. The police after investigation have filed a charge sheet in the said case. The validity of the passport was upto 14/2/2025 and therefore, he submitted the application dtd. 4/11/2024 seeking renewal of the passport before the respondent - Regional Passport Authority. In the light of the charge sheet filed in CC.No.17346/2023, for all travel purposes, what the petitioner becomes entitled to is, a short validity passport in terms of the notification dtd. 25/8/1993 in G.S.R.570(E).