VENKATA SIVA KUMAR YADHANAPUDI Vs. UNION OF INDIAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri V.T.Kalyan, learned Central Government Counsel, appearing for the respondents.

(2.) This Writ Petition is filed seeking a writ of Mandamus to declare the action of respondent No.2 in refusing to renew the passport of the petitioner vide application No.HY10755488434123, dtd. 20/6/2023 on the ground of pendency of criminal case in C.C.No.472 of 2017 on the file of XII Additional Chief Metropolitan Magistrate, Hyderabad, as arbitrary and illegal and consequently to set aside the letter, dtd. 22/6/2023, issued by respondent No.2 and renew the passport of the petitioner bearing No.L6295559 for the period eligible by him.

(3.) A perusal of the record would reveal that the petitioner herein is involved in a criminal case vide C.C.No.472 of 2017 pending on the file of XII Additional Chief Metropolitan Magistrate, Hyderabad, for the offences punishable under Ss. 420, 468 and 471 of I.P.C.