K. PRASANTH Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This Writ Petition is filed seeking issuance of a Writ of Certiorarified Mandamus calling for the impugned clarification under Letter Ref.No.SCN/313006633/22, dtd. 20/7/2022 and to quash the same as unwarranted and unlawful and further to direct the first respondent herein to issue passport under File No.MD1064327265122 to the Petitioner herein within the time frame fixed by this Court.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The case of the Petitioner is that the Petitioner is the second son to my age old parents and has a fair chance of getting a job in abroad.The Petitioner came to know that the Petitioner has been falsely implicated in a criminal case in Crime No.298 of 2012 on the file of the second respondent for the offence under Sec. 454 and 380 of the Indian Penal Code.This was known to the Petitioner from the order impugned herein. Further there is also another criminal case against the Petitioner in Crime No.35 of 2022 for the offence under Sec. 341, 294(b), 323,324 and 506(ii) of IPC and Sec. 4 of TNPWH Act. In the meanti,e the Petitioner applied for passport under File No. MD1064327265122. On police verification the passport authorites came to know about the above said two criminal cases pending against the Petitioner and hence passed the order impugned herein. Since the Petitioner's request for passport was considered, the Petitioner has come forward with the present Writ Petition for the relief stated supra.