LAWS(APH)-2024-9-143

SODADASI PRAVEEN CHAKRAVARTHI Vs. UNION OF INDIA

Decided On September 20, 2024
Sodadasi Praveen Chakravarthi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This writ petition is filed claiming the following relief:

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

(3.) The petitioner herein is a President of Sylom Blind Centre, which is registered at Kakinada. The Petitioner was issued passport bearing No. M0551472 on 4/8/2014 and the same is valid till 3/8/2024. Due to the influence of the political leaders, a false criminal case was registered against the petitioner vide Cr.No.277/2021 on 7/11/2021 at Annavaram Police Station for the offence under Sec. 447, 427 r/w 34 of IPC. Later, the said crime case was numbered as C.C.No.97 of 2022 on the file of Judicial First Class Magistrate Court, Prathipadu. The petitioner herein was arrayed as accused No.4 in the said C.C. and the same is pending.