SARATH @ SIVASARATH Vs. REGIONAL PASSPORT OFFICER MADURAI

JUDGEMENT

(1.) The case of the petitioner is as follows:

(2.) The learned counsel appearing for the petitioner would vehemently contend that the petitioner is entitled to a normal Passport, as issued to the other citizens of this country, for the simple reason that though F.I.R. was registered as early as in the year 2013, so far no charge sheet has been filed and therefore, as on date, no criminal case is pending as against the petitioner in any Criminal Court in India. The fact of non-filing of charge sheet till date has also been admitted by the learned Additional Government Pleader appearing for the second respondent - Police.

(3.) The learned counsel appearing for the petitioner would draw the attention of this Court to section6(2)(f) of the Passports Act, 1967, which is extracted hereunder: