Kumara Ravikumar vs The Regional Passport Officer
2022 Latest Caselaw 7107 Mad

                                                                                W.P.No.35437 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 05.04.2022

                                                           CORAM

                                  THE HONOURABLE DR. JUSTICE ANITA SUMANTH

                                                 W.P.No.35437 of 2019


                   Kumara Ravikumar                                                   ...Petitioner

                                                            Vs.
                   1. The Regional Passport Officer,
                      Coimbatore, First Floor
                      Corporation Commercial Complex
                      Opposite Thandumarimman Koil
                      Avinash Road,
                      Coimbatore – 641 018.

                   2. The Inspector Of Police,
                      Sathyamangalam Police Station
                      Erode-District.                                            ... Respondents
                   Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
                   issue a Writ of Certiorarified Mandamus, calling for the records of the 1st
                   respondent in CB1062183855119 dt.30/10/2019, quash the same and direct him
                   to issue passport to the petitioner forthwith.


                                   For Petitioner          : Mr.T.Sezhian
                                   For Respondents         :
                                   For R1                  : -NA-
                                   For R2                  : Mr.TNC Kaushik



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https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No.35437 of 2019



                                                           ORDER

The petitioner had applied for a passport and his application had to be

closed on the basis that there are several criminal cases pending as against him.

The petitioner was informed about the file closure intimation as well.

2. However, he was granted liberty to apply for fresh passport with all

documents as required and production of judgments in all cases in which he had

been implicated along with requisite fees.

3. On written instructions Mr.TNC.Kaushik, learned counsel for the

respondents would submit that there are eight (8) criminal cases that were filed as

against the petitioner, of which he has been acquitted in two (2) cases and six (6)

are pending trial.

4. A non-bailable warrant of arrest has been issued by Judicial

Magistrate No.I, Erode in calendar case No.49 of 2021. In light of the aforesaid

factual matrix, the challenge to the impugned communication fails.

5. As already stated by the respondent authority, the petitioner is at

liberty to approach the authorities for issuance of fresh passport at the proper

https://www.mhc.tn.gov.in/judis W.P.No.35437 of 2019

juncture in time, producing all materials to their satisfaction, relatable to his

application.

5. This writ petition is closed as above. No Costs.

05.04.2022

Index : Yes/No Speaking Order/Non speaking Order nst/sl

To

1. The Regional Passport Officer, Coimbatore, First Floor Corporation Commercial Complex Opposite Thandumarimman Koil Avinash Road, Coimbatore – 641 018.

2. The Inspector Of Police, Sathyamangalam Police Station Erode-District

https://www.mhc.tn.gov.in/judis W.P.No.35437 of 2019

DR. ANITA SUMANTH.J, nst/sl

W.P.No.35437 of 2019

05.04.2022

https://www.mhc.tn.gov.in/judis