PAVAN KUMAR NAIKOTI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed to declare action of 2nd respondent in cancelling the passport bearing No.S1965546, by putting stamp on the passport on the ground that crime vide Cr.No.538 of 2021 of Saifabad Police Station relating to C.C.No.13781 of 2021 and Cr.No.1071 of 2017 of Hayathnagar Police Station relating to C.C.No.392 of 2018 as illegal and consequently to direct 2nd respondent to re-issue the passport to the petitioner by making correction of name of petitioner's wife as 'Naikoti Vaishnavi' instead of 'Naikoti Vyshnavi' in the passport in pursuance of application dtd. 2/6/2022 submitted by the petitioner.

(2.) Heard Sri D.Y.N.L.N.Charyulu, learned counsel for the petitioner, Smt. Kommineni Manideepika, learned standing counsel for Central Government appearing for respondents. Perused the record.

(3.) The petitioner herein is holder of passport bearing No. S1965546 and the same is valid upto 26/6/2028. The petitioner herein has submitted an application vide File No.HY1074269822322, dtd. 2/6/2022 before 2nd respondent with a request to correct the name of his wife in the said passport and re-issue the passport. The petitioner received information from 2nd respondent vide letter dtd. 17/10/2022 that he is an accused in Cr.No.538 of 2021 of Saifabad Police Station for the offences under Ss. 147,149,427 and 448 of IPC and Sec. 3 of the Prevention of Damage to Public Property Act, relating to C.C.No.13781 of 2021 and in Cr.No.1071 of Hayathnagar Police Station for the offences under Ss. 448, 427 and 506 of IPC relating to C.C.No.392 of 2018 and cancelled the said passport.