YERRAGUNTA VENKATESHAM Vs. MINISTRY OF EXTERNAL AFFAIRS

JUDGEMENT

(1.) Heard Sri Rapolu Bhaskar, learned counsel for the petitioner, Sri Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing for the respondent Nos.1, 3 and 4, learned Assistant Government Pleader for Home appearing for respondent No.2 and Sri P. Suraj Yadav, learned Standing Counsel appearing for respondent Nos.5 and 6. Perused the record.

(2.) The petitioner herein has submitted an application No.HYG064956508723, dtd. 10/1/2023 with respondent No.1 with a request to issue passport. Vide letter No.HYG064956508723, dtd. 17/1/2023, respondent No.5 informed the petitioner that it has received adverse police verification report and involvement of the petitioner in Cr.No.No.255 OF 2020 and sought clarification. Suppressing the same, the petitioner had submitted the aforesaid application.

(3.) The petitioner herein is arraigned as sole accused in the aforesaid crime. After completion of investigation, the Investigating Officer had laid charge sheet against him. Now, he contends that he was falsely implicated in the aforesaid crime. Further, he is also ready to co-operate with the trial. Therefore, he sought to issue necessary directions to the respondents for consideration of his application to issue his passport. The petitioner submits that he has to go to U.S.A. to attend convocation of his son, who is pursuing his M.S. in U.S.A.