NEETHI DEVAN MANOHARAN Vs. THE REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) In view of the pendency of criminal case in C.C.No.109 of 2011, before the learned Judicial Magistrate, Melur, the petitioner's request for issuance of passport has been kept pending

(2.) The pendency of an F.I.R. or a charge sheet may not be impediment for issuance of a Passport. This Court had an occasion to deal with this aspect in W.P.(MD) No.20335 of 2016 and the relevant portion of the order dated 19.04.2018 of the said writ petition reads as follows:

(3.) In view of the above observations, the respondent may not be justified in keeping the petitioner's Passport application in File No. MD1061028564518, dated 16.03.2018, pending indefinitely. Hence, the petitioner is granted liberty to approach the concerned Court seeking for necessary orders for issuance of Passport and the concerned Court before whom C.C.No.109 of 2011 is pending, namely, the Judicial Magistrate Court, Melur, shall positively issue necessary orders within two days from the date of receipt of the petitioner's request.