DEPAVATH RAVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of respondent No.2 in declining to renew the passport of the petitioner bearing No.K8560828 pursuant to his application No.HY1074073863722, dtd. 24/3/2022 as illegal and for a con consequential direction to respondent No.2 to renew the said passport.

(2.) Heard Mr. Md. Nawaz Hyder Ali, learned counsel for the petitioner, Mrs. B. Kavitha Yadav, learned Central Government Counsel appearing on behalf of the respondents.

(3.) Perusal of the record would reveal that the petitioner herein involved in three crimes viz., Crime No.871 of 2018 of Saroornagar Police Station registered for the offence under Sec. - 420 of IPC; Crime No.82 of 2019 of the very same Police Station registered for the very same offence; and Crime No.82 of 2020 of Neredugommu Police Station registered for the very same offence. Thereafter, the police, Saroornagr have filed a common charge sheet against the petitioner in both the crime Nos.871 of 2018 and 82 of 2019 and the same was taken on file vide C.C. No.2726 of 2020 pending on the file of Special Judicial Magistrate of First Class (Excise), Ranga Reddy District at L.B. Nagar. Even in Crime No.82 of 2020, the police, Neredugommu also filed charge sheet and the same was taken on file vide C.C. No.1296 of 2021 pending on the file of Judicial Magistrate of First Class at Devarkonda. Both the said cases are pending.