ESWARAMOORTHI Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) The petitioner has filed the above writ petition seeking a mandamus to the 1st respondents to consider petitioner's application in Reference File No.MA6065671381025 and to issue passport.

(2.) It is the case of the petitioner that he had submitted his application for issuance of passport in the 1st respondent's portal on 8/9/2025, which was taken on file in Reference No.MA6065671381025/2025 and the date of interview was also fixed. Thereafter, vide letter of the first respondent dtd. 22/11/2025, the petitioner was informed that an adverse report against him was received from the second respondent.

(3.) The petitioner would submit that a case in Crime No.219/2025 was registered against him by the second respondent for the offences under Sec. 189(2), 126(2) of BNS Act, on the ground that on account of his brother's dead in a road accident, the petitioner and his relatives had conducted a protest, obstructing the public transport. Hence, the case came to be registered. According to the petitioner, the charges levied against him is not a grave offence and no final report was filed before the jurisdictional Court.