RAJKUMAR Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of Certiorari, calling for the records pertaining to the impugned order in letter in Ref.No.SCN/316702577/24 dtd. 5/1/2024 to quash the same as illegal and unconstitutional and subsequently, direct the first respondent herein to issue the passport to the petitioner.

(2.) Heard Mr. D. Balamurugapandi, learned counsel appearing for the petitioner, Mr.M.Ashok, learned Central Government Standing Counsel appearing for the first respondent and Mrs. M. Aasha, learned Government Advocate (Crl.side) appearing for the second respondent.

(3.) The learned counsel for the petitioner would submit that the petitioner has decided to go to abroad for eking out of his livelihood, hence, he applied for the passport on 20/12/2023 in Application No. MD1076084054923. In these circumstances, the first respondent issued the impugned notice dtd. 5/1/2024 stating that Cr. No. 44 of 2022, under Ss. 147, 294(b), 323, 341, 421, 506(i) of IPC @ 294(b), 323, 341, 427, 506(i) of IPC is pending against him. Being left with no other alternative efficacious remedy, the petitioner constrained to file this writ petition before this Court.