SREEJITH VIJAAN SREEKUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned DSGI is directed to accept notice for respondents No.1 to 3.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) The petitioner is the Indian citizen presently working in the United States of America holding an Indian passport bearing No.M5407876 issued by the Indian embassy at San Francisco, USA on 9/9/2025 valid upto 8/9/2025. The petitioner being employed in USA. The sister-in-law of the petitioner had filed complaint which came to be registered as Crime No.218/2023 under Sec. 354A, 354D, 504, 420 of the IPC which is pending investigation. The petitioner was not granted renewal of the passport by the respondent No.2 on account of the pending criminal proceedings. It is in that view of the matter, that the petitioner is before this Court seeking for the aforesaid reliefs.