PORKOMUTHUSAMY Vs. THE PASSPORT OFFICER

JUDGEMENT

(1.) The petitioner's application No.17-1010934519 which was taken on file by the first respondent herein in MD1060699345917, dated 13.11.2017 came to be rejected on 07.12.2017 on the ground that two cases were registered against the petitioner in Crime No.324 of 2015 and Crime No.162 of 2017 in Thiruppuvanam Police Station. Challenging the same, the present writ petition has been filed.

(2.) This Court had an occasion to deal with the status of a person involved in a criminal offence for being considered for issuance of passport in W.P(MD)No.20335 of 2016, dated 19.04.2018. The relevant portion of the said order is as follows:

(3.) In view of the said proposition laid down by this Court, it can only be held that the action of the first respondent herein in closing the petitioner's file for issuance of passport may not be proper. Consequently, the impugned order in Letter Ref.No.FCI/307353417/18, dated 10.07.2018 is liable to be set aside.