JEEVA Vs. REGIONAL PASSPORT OFFICER, THIRUCHIRAPALLI AND ORS.

JUDGEMENT

(1.) This petition is filed to direct the first respondent to re-issue the petitioner's Passport bearing Passport No.G 8156923 by renewing it.

(2.) When the petitioner herein had made an application on 31.08.2017 seeking for re-issuance of passport, notice dated 02.02.2018 was sent to the petitioner by the first respondent herein stating that he has suppressed the pendency of the criminal case in Crime No.333 of 2017, which has been registered against him for the offence under Sections 147, 148, 294(b), 323, 324, 506(ii), 397, 307 of IPC and 3(1) of TNPPDL Act.

(3.) The learned counsel for the petitioner submitted that the criminal case was registered on 03.09.2017 and that on the date of the application i.e., 31.08.2017, the complaint was not registered. Therefore, it could not be considered as suppression of fact.