JOJO THOMAS Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers :

(2.) THE learned counsel for the petitioner submits that, the request of the petitioner to issue the passport is not being considered by the first respondent referring to criminal case pending as S.T. No. 1376 of 2008 before the Judicial First Class Magistrate's Court, Thiruvalla.

(3.) HEARD the learned standing counsel appearing for the respondents as well. In view of the stand already taken by this Court in W.P.(C) No. 20278 of 2009, this Court does not find any reason to take a different view. Accordingly, this Writ Petition is disposed of with liberty to the petitioner to move the concerned Magistrate's Court seeking appropriate relief/clearance. On getting such order of clearance, the same shall be produced before the first respondent, on which event, the first respondent shall consider the application preferred by the petitioner for issuance of passport in accordance with law, as expeditiously as possible, at any rate, within six weeks.