SURESH ANALA Vs. UNION OF INDIA

JUDGEMENT

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

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

(3.) The petitioner herein was holding a valid Passport bearing No.K2598547 issued on 24/5/2012 which is valid up to 23/5/2022. After expiry of the passport, the petitioner filed an application for renewal of the passport to the Respondent Authorities vide Application No.VJ107442333794453, dtd. 21/7/2022. Then, Respondent No.3 vide letter in Ref.No.SCN/314052315/23, dtd. 6/1/2023 sought clarification from the petitioner for issuing the renewal passport on the ground that adverse police report has been received on investigation, as the petitioner was involved in a criminal proceedings vide Crime No.56 of 2019 under Ss. 147, 148, 447, 324 read with 149 IPC on the file of Nandalur Police Station, Y.S.R. Kadapa District.