SIVAKUMAR WUJJINI MATADA Vs. GOVERNMENT OF INDIA

JUDGEMENT

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

(2.) Heard Shri Kiran Sebastian Rozario, learned counsel appearing for the petitioner and Shri Shanthi Bhushan H., learned Deputy Solicitor General of India appearing for respondents No.1 and 2.

(3.) The petitioner is holder of a passport, which is said to be valid up to 14/7/2020. It transpires that the petitioner gets embroiled in a crime in crime No.384/2021. The police after investigation have filed a charge sheet in the said matter and the case is now pending as C.C.No.58264/2022 for the offence punishable under Ss. 498A , 506 and 34 of the Indian Penal Code, 1860 read with Ss. 3 and 4 of the Dowry Prohibition Act, 1961. There are several other proceedings between the husband and the wife. The petitioner is a co-accused, being the father-in-law of the complainant. The validity of the passport held by the petitioner expired five years ago. Therefore, the case is of the re-issuance of the passport.