YESASVI BODDULURI Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for the following relief:

(2.) Heard the learned counsel for the petitioner, the learned Assistant Government Pleader for Home appearing for respondent No.2 and learned Special Public Prosecutor for CB-CID appearing for respondents No.3 and 4.

(3.) The case of the petitioner is that the petitioner is the resident of Virginia State, USA and a Non-Resident Indian and on a personal visit to Hyderabad, Telangana State, he came to meet his ailing mother. He is working as a software engineer by profession and he is also a member of mainstream opposition party in the State of Andhra Pradesh i.e., Telugu Desam Party (T.D.P) and he is also a vocal critic of administrative policies of the incumbent State Government.