M. S. ASHOK Vs. REGIONAL PASSPORT OFFICER, COIMBATORE

JUDGEMENT

(1.) This Writ Petition has been filed for a Mandamus seeking for a direction to the first respondent to issue the petitioner's passport bearing No.V0773303 to the petitioner based on the petitioner's explanation dtd. 9/9/2021 submitted to the first respondent.

(2.) The petitioner's renewed passport was suspended by the first respondent. The petitioner has also surrendered the renewed passport to the first respondent based on the first respondent's order. The petitioner seeks for a Mandamus in this Writ Petition for the return of his passport based on his explanation dtd. 9/9/2021 submitted to the first respondent.

(3.) It is brought to the notice of this Court by the learned Additional Government Pleader appearing for the second respondent that two FIRs have been registered against the petitioner in Crime Nos.6553 of 2010 and 6953 of 2010. He would submit that insofar as Crime No.6953 of 2010 is concerned, investigation is completed and charge sheet has also been filed and the criminal case has also been numbered as C.C.No.195 of 2018 on the file of Judicial Magistrate No.I, Udumalpet. He would submit that insofar as Crime No.6553 of 2010 is concerned, investigation is in progress against the petitioner.