DIKOLLU RAJA SEKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed claiming the following relief:

(2.) The brief facts of the case of the petitioner is that the petitioner has passport bearing No.M7196104 and the same is expired on 14/4/2025. Hence, the petitioner made an application dtd. 22/3/2025 to the 2nd respondent for renewal of the passport. Later, basing on the adverse police verification report, respondent No.2 issued a letter dtd. 20/5/2025 to the petitioner calling for explanation. Pursuant to the same, the petitioner herein submitted his explanation on 30/5/2025 informing that the cases pending against him are settled before Lok Adalat and no cases were pending against him.

(3.) The further case of the petitioner is that respondent No.3 passed an order dtd. 18/11/2012 in C.No.129/ACP EZ/2012 and opened a suspect sheet against the petitioner basing on the Crime No.149/2012 before the respondent No.4. Even though the said crime was ended with compromise vide Lok Adalat award dtd. 6/12/2014, the suspect sheet is still continuing till date. In view of the continuation of suspect sheet against the petitioner, the respondents are not renewing the passport of the petitioner. Aggrieved by the same, the petitioner herein filed the present writ petition.