S. PREMKUMAR Vs. REGIONAL PASSPORT OFFICER, TRICHIRAPALLI

JUDGEMENT

(1.) Mr.V.Ashok Kumar, learned Central Government Standing Counsel accepts notice for R1/the Regional Passport Officer, Trichirappalli and Mr.V.Meghanathan, learned Government Advocate accepts notice for R2/Inspector of Police, Anaikaranchathiram Police Station, Mayiladuthurai District. They are armed with instructions to enable final disposal of this Writ Petition, even at the stage of admission. Hence, by consent, the following order is passed.

(2.) The petitioner had been issued a passport on 25/4/2014 bearing No.L8706072. An FIR had been registered against the petitioner by R2 for alleged offences under Ss. 379 and 430 of IPC read with Sec. 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957 in Crime No.790 of 2020.

(3.) Mr.Meganathan confirms that the matter is still at FIR stage and no charge sheet has been filed.