BABU Vs. REGIONAL PASSPORT OFFICER, TIRUCHIRAPPALLI

JUDGEMENT

(1.) Mr.M.Sathyan, learned Senior Panel Counsel accepts notice for R1 and Mr.R.Kishore Kumar, learned Government Advocate accepts notice for R2 and both are armed with instructions to enable final disposal of this matter, even at the stage of admission.

(2.) The petitioner is a Diploma holder in Mechanical Engineering and had applied for passport on 2/8/2023 vide application bearing No. TR01C507128323 before the Regional Passport Officer/R1. The petitioner accedes to the position that he had been implicated in a criminal case before R2, being Inspector of Police, Anaikaranchatram Police Station, Mayiladuthurai District in Crime No.304 of 2023 under Sec. 379 of IPC and Sec. 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957.

(3.) Mr.Kishore Kumar, learned Government Advocate for R2, would state that the matter is pending only at the stage of FIR and no charge sheet has been laid till date. Mr.M.Sathyan, learned Senior Panel Counsel for R1 is also in possession of written instructions to state that show cause notice had been issued to the petitioner on 15/9/2023 calling for the appearance of the petitioner in order to explain the stage of FIR.