TANK ANIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri K. Venumadhav, learned counsel for the petitioner, Sri N. Rajeshwar Rao, learned Assistant Solicitor General, appearing for respondent Nos.1 and 2, and Government Pleader for Home appearing for respondent No.3. With their consent, this writ petition is disposed of at the stage of admission.

(2.) The petitioner claims to be aspiring to contest in 54th Asian Body Building and Physique Sports Championships - 2022, Maldives, which is scheduled to be held from 15/7/2022 to 21/7/2022. In the said process, the petitioner is required to undergo selection process on 21st and 22nd of May, 2022, and he is required to produce his passport to enable him to get selected as a participant for the said Championship. For the said purpose, the petitioner submitted an application for issuance of passport on 13/5/2022 to respondent No.2 and the said application is pending for want of clearance from the police department.

(3.) Learned counsel for the petitioner submitted that the clearance is pending on the ground that a criminal case in C.C.No.190 of 2017 under Ss. 324 and 506 r/w 34 of I.P.C., is pending on the file of IV Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, against the petitioner, and the petitioner herein is said to have been arrayed as accused No.2 in the said case. He further submitted that as the said criminal case is not likely to be disposed of in the near future and there is no sufficient time available to petitioner, this writ petition is moved by way of house motion.