RAYACHOTI PENCHALAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is holding a passport bearing No.K7041380, issued on 6/8/2012 which is valid till 5/8/2022. It is stated that the petitioner is presently in Kuwait. As the passport is expiring, the petitioner applied for renewal of the passport vide application file No.KU0074607902722. The passport authority, after receiving a police verification report, is said to have forwarded an e-mail to the petitioner stating that further action would be taken after the police verification is received.

(2.) As no further steps were taken, the wife of the petitioner, who is also the Power of Attorney Holder of the petitioner, had obtained information from the local police and the petitioner came to know that he is shown as accused in crime No.45/2021 registered under Sec. 341, 353, r/w. Sec. 34 of IPC in Pullampeta Police Station.

(3.) The petitioner has now approached this Court by way of the present Writ Petition with the contention that the inaction of the respondent authorities in renewing/reissuing the passport would result in the petitioner being left with no valid passport after 5/8/2022 and consequently, the petitioner would also be prosecuted in Kuwait for illegal stay without a passport in Kuwait.