Rama Rao Chinthagumpula vs The Union Of India
2023 Latest Caselaw 1406 AP

Citation : 2023 Latest Caselaw 1406 AP
Judgement Date : 14 March, 2023

Andhra Pradesh High Court - Amravati

Rama Rao Chinthagumpula vs The Union Of India on 14 March, 2023

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.6108 of 2023

JUDGMENT:-

1.

The matter pertains to the issuance of the passport for

which the petitioner was asked to furnish the details of the

criminal case against him.

2. Ms. Kota Krishna Deepthi, learned counsel for the

petitioner submits that the writ petition was filed making the

following averment in Para No.11 of the affidavit:-

"......no criminal proceedings are pending before any criminal Court as on today against me and no charge- sheet is filed against me in respect of the alleged crime and till today in respect of the alleged criminal case, no cognizance is taken by the criminal Court....."

3. She submits that the charge sheet has been filed inter

alia against the petitioner and the cognizance has also been

taken by the Court concerned on 27.11.2022, being C.C.No.537

of 2022 on the file of I Additional Junior Civil Judge,

Sattenapalli, but due to bona fide mistake the correct fact could

not be stated though copy of the charge sheet and the order

thereon of cognizance by the Court concerned, was filed with

the affidavit.

4. She submits that this petition may be dismissed with

liberty to file fresh.

5. Considering the request and the mistake being bona fide

as the petitioner has annexed the copy of the document,