MANGINENI SHANKUKHA VINAY KUMAR 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 had a passport bearing No.M6544823 and the same is valid upto 2/3/2025. Hence, the petitioner made an application on 12/9/2024 for renewal/reissue of passport. He also attended the Passport Seva Kendra for interview. Police verification has been completed. But there is no response from the 3rd respondent. As such, the petitioner approached the office of the 3rd respondent and gave the details with regard the criminal case i.e., Crime No.164 of 2021 for the offence under Ss. 341, 323, 324 and 506 of IPC registered against the petitioner. The petitioner also informed that the charge sheet with regard to the said crime is filed on the file of the Judicial First Class Magistrate, Kaikaluru, but the Court has not taken cognizance and the same is not yet numbered. He also submits that as long as cognizance is not taken by the Court below, it cannot be said a criminal case is pending against the petitioner. The petitioner also relied upon a recent judgment passed by the Division Bench of this Court in W.A.No.383 of 2024.