V.KRISHNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed praying to set aside the order passed by the Court of Additional Chief Judicial Magistrate, Kumbakonam, in Cr.M.P.No.288 of 2016, dated 05.07.2016, in respect of non- mentioning of the period of time for permission to re-issue / renewal of Passport of the petitioner and grant permission to the petitioner to renew / re-issue of his passport, for the maximum period of ten years.

(2.) The short facts of the case, which are relevant for the purpose of deciding this Revision, are as follows:

(3.) Mr.B.Saravanan, the counsel appearing for the Revision Petitioner would submit that after receipt of the Passport, the petitioner applied for renewal / re-issue of Passport, bearing No.Z-3362116, since his Passport has been issued on 10.09.2015 and expires on 09.09.2016. It is further stated that the Regional Passport Officer issued a letter, dated 26.07.2016, asking the petitioner to obtain permission from the trial Court, since there are three criminal cases pending in C.C.No.6546 of 2015 and C.C.No.3281 of 2015, before the Chief Metropolitan Magistrate, Egmore, Chennai and C.C.No.20 of 2003, before the Additional Chief Judicial Magistrate Court, Kumbakonam, as disclosed by the petitioner. Hence, the petitioner filed Crl.M.P.No.288 of 2016 in C.C.No.20 of 2003, pending on the file of Additional Chief Judicial Magistrate Court, Kumbakonam, for granting permission for re-issue / renewal of his Passport. The learned counsel further submitted that the learned Additional Chief Judicial Magistrate Court, Kumbakonam, considered the fact that the petitioner, being the Chief Executive Officer of Tyre manufacturing Company, has to frequently travel abroad, for the promotion of the business of the Company and also considering the fact that similar permission has been granted by another competent Court, before which, two other criminal cases are pending against the petitioner, granted permission to the petitioner for the reissue and renewal of his Passport bearing No.Z3362116, subject to the conditions imposed by the Principal Bench of this Court in Crl.M.P.No.1 of 2011 in Crl.O.P.No.22962 of 2011, dated 01.12.2011 and also directed the petitioner to file a copy of the renewal order before that Court, within 15 days of such renewal. Therefore, the petitioner has filed this Revision to set aside the impugned order of the trial Court, dated 05.07.2016, since the same has been passed, without specifying the period for which the Passport could be renewed.