SAMALA MADHAVA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri G. Raghupathi Reddy, learned counsel for the petitioner, Sri Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing for respondent No.1 and Smt. Thakur Roopa Singh, learned counsel appearing for respondent No.2. Perused the record.

(2.) The petitioner herein is holder of Passport bearing No.K5543297 and the same was expired on 7/1/2023. He is a Businessman by profession. He had submitted an application for renewal of the said passport, vide application No.HY1074561766322, dtd. 6/9/2002 by paying requisite fee. The respondents herein are not renewing his passport on the ground of pendency of the aforesaid criminal case.

(3.) The petitioner herein is arraigned as accused No.2 in the aforesaid crime. 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 for renewal of his passport.