VIDADALA RAJINI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:-

(2.) Petitioner has submitted an application for renewal of passport, which is due to be expired on 18/8/2025. The 2nd respondent has issued notice dtd. 1/5/2025, seeking clarification regarding issuance of passport, inter-alia, seeking for information with respect to three (03) crimes vide (1) Crime No.145 of 2024 of Arundalpet Police Station, Guntur District, (2) Crime No.294 of 2024 of Chilakaluripet Town Police Station, Palnadu District and (3) Crime No.39 of 2025 of Chilakaluripet Town Police Station, Palnadu District, pending against petitioner. Petitioner immediately on the same day has provided the copies of aforesaid crimes and also brought to their notice yet another crime vide F.I.R.No.01/RCO-CIU- ACB/2025 of Central Investigation Unit, Vijayawada, Krishna District, has been registered against the petitioner on 22/3/2025 and informed that the investigation is going on and as of now no charge sheets have been filed against the petitioner in any of the aforesaid crimes. Despite the same, the respondent No.2 has not renewed the passport. Aggrieved by the same, petitioner preferred present writ petition.

(3.) Heard Sri K.Narsi Reddy, learned counsel for the petitioner and Sri Mallampalli Srinivas, learned counsel for the respondents.