JAGADISH CHANDRA BOSE SUDUNAGUNTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition is field under Article 226 of the Constitution of India for the following relief:

(2.) The case of the petitioner is that he was issued passport bearing No. N1507606 on 24/7/2015, which is valid till 23/7/2025. As his passport is set to expire on 23/7/2025, he submitted an application to the 2nd respondent vide application No.VJ2077225073724 dtd. 19/12/2024 requesting the renewal of his passport. The petitioner submits that he was falsely implicated in a criminal case vide Cr.No.34 of 2011, at Venukonda Police Station, for the offences under Ss. 406, 420 of IPC r/w. Sec. 156(3) of Cr.P.C. The said case was later numbered as C.C.No.265 of 2019 on the file of the learned Munsif Magistrate, at Venukonda, Guntur District, where the petitioner was arrayed as Accused No.2.

(3.) In response to his application for passport renewal, the 2nd respondent issued a letter dtd. 23/12/2024 directing the petitioner to provide proof of clearance of the criminal case and submit the required documents to the Enquiry Officer at Vijayawada Passport Office within 30 working days. In compliance with the said letter, the petitioner appeared before the 2nd respondent on 3/1/2025 and submitted the required clarifications, along with a written explanation and necessary documents, outlining the circumstances that led to the filing of the false criminal case against him. However, as his request for passport renewal was not processed, the petitioner filed the present writ petition.