GIDEON JACOB Vs. FOREIGNERSS REGIONAL REGISTRATION OFFICER

JUDGEMENT

(1.) This writ petition is filed for issuing a writ of Certiorarified Mandamus to quash the impugned order, dated 13. 06. 2018, issued by the second respondent, Assistant Foreigners' Regional Registration Officer and to direct the respondents to hand over the petitioner's Indian Passport to the petitioner.

(2.) The brief facts that are necessary for the disposal of this writ petition are as follows: The petitioner is an Indian citizen and it is stated that he has citizenship in Germany as well (NRI). The petitioner states that he is the senior Pastor of a Congregation known as "Good Shepherd Evangelical Mission Private Limited", which is also registered under the Companies Act in the year 1974. It is stated by the petitioner that the main object of the petitioner's organization was to save and protect female babies. It is stated that a case has been registered by the Inspector of Police, K. K. Nagar Police Station, for non registration of the home running by the petitioner. The case was taken on file and pending in S. C. No. 125 of 2015 before the Sessions Court, Trichy. Subsequently, a case was registered by the C. B. I. against the petitioner. Though a final report is filed and it is taken on file, the learned Senior counsel for the petitioner states that the cognizance of the offence cannot be done without sanction.

(3.) The learned Assistant Solicitor General appearing for respondents No. 1 to 3 submitted that without taking cognizance, the P. R. C. Number will not be given to the case. Since the case has now been assigned P. R. C. No. 19/2020 and the committal procedure is also over, it is submitted that the case is ready for trial. The learned Senior Counsel appearing for the petitioner stated that the petitioner has filed a petition to quash the proceedings pending in P. R. C. No. 19 of 2020 and that this Court has passed an order of Status quo.