MR.SUMEDHA R. BHOSEKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner had applied for renewal of passport, which was due to expire in March, 2016. At the time of police verification, it was found that a criminal case has been filed against him in C.C.No.17819/2013, which is pending before the II Additional Chief Metropolitan Magistrate, Bengaluru. Therefore, the respondent issued an endorsement at Annexure "A" dated 1.12.2015 stating that since the case is pending, the petitioner has to take permission from the Court for renewal of the passport. Petitioner has called in question the validity of the said endorsement in this writ petition.

(2.) I have heard Sri. C. K. Nandakumar, learned Counsel for the petitioner and Sri. Krishna S. Dixit, learned ASG for the respondent.

(3.) It is not in dispute that a criminal case has been registered against the petitioner on the basis of a complaint filed by his wife Mrs.Sunidhi S. Bhosekar in C.C.No.17819/2013 on the file of the II Additional Chief Metropolitan Magistrate, Bengaluru.