ISRAEL PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions are filed seeking issuance of writ of mandamus directing the respondent authorities to renew the passport of the petitioners for a period of ten years from the date of the issue.

(2.) That there were certain criminal complaints filed against the petitioners resulting in initiation of criminal proceedings for offences punishable under Ss. 323, 327, 342, 347, 348 and 386 read with Sec. 34 of IPC in Crime No.506 of 2019.

(3.) That upon investigation a 'B' report was filed by the jurisdictional police on 30/12/2019. A protest memo was filed by the complainant seeking reinvestigation which was allowed and jurisdictional police was directed to reinvestigate the matter. The Magistrate had taken cognizance and sworn statement of the complainant has been recorded. A criminal petition in Crl.P.No.9619/2024 has been filed by the petitioners and the aforesaid criminal proceedings have been stayed by order dtd. 5/2/2025.