[Cites 1, Cited by 0]
Madras High Court
Bharath Jayakumar vs The Regional Passport Officer on 2 January, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)NO.36382 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :02.01.2026
CORAM:
THE HON'BLE MR JUSTICE R.VIJAYAKUMAR
W.P(MD)No.36382 of 2025
and
W.M.P(MD)No.28954 of 2025
Bharath Jayakumar ... Petitioner
.Vs.
1.The Regional Passport Officer,
Regional Passport Office- Madurai
Bhaathi Ula Veethi,
Race Course Road,
Madurai.
2.The Inspector of Police,
Alanganallur Police Statin,
Madurai District.
(Cr.No.388 of 2023) ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Certiorarified
Mandamus calling for the records in Letter
No.FCL/1049140133/25, dated 15.5.2025 issued by the first
respondent and quash the same as illegal and consequently direct
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W.P(MD)NO.36382 of 2025
the first respondent to reopen the Petitioner’s passport application
and issue fresh passport based on the reply preferred by the
Petitioner on 27.11.2025 on the basis of Petitioner’s passport
application taken on file as File No.MD1067106001524 within the
time stipulated by this Court.
For Petitioner : Mr.C.R.Kasi Viswanathan
For Respondent-1 : Mr.R.Senthil Kumar
Central Govt.Standing Counsel
For Respondent-2 : M/s.M.Aasha
Govt.Advocate(Crl.side)
ORDER
The present Writ Petition has been filed seeking to quash the
order passed by the first respondent on 15.5.2025, wherein,
passport application of the Petitioner was closed on the ground of
adverse police report.
2.Even in the impugned order, the Petitioner is given liberty
to file a fresh passport application with all related documents
with adverse police report. Accordingly, the Petitioner has
preferred a fresh application on 18.11.2025. The Petitioner
apprehends that his request for passport may not be considered
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W.P(MD)NO.36382 of 2025
due to the pendency of the criminal case.
3.As far as the quashing of the impugned order, dated
15.5.2025 is concerned, it may not be necessary in view of the fact
that the first respondent has granted liberty to the Petitioner to file
fresh passport application and the Petitioner has also filed a fresh
application. The Petitioner has been implicated in a criminal case
in Crime No.388 of 2023, on the file of Alanganallur Police Station
and charge sheet has not yet been filed.
4. This Court in a judgment reported in (2014) 8 MLJ
61(Jaihar Williams .vs. State of Tamil nadu, represented by its
Secretary to Government, Home Department, Chennai) has
categorically held that pendency of a FIR is not a legal
impediment for issuance of passport.
5.Considering the above said facts, the first respondent is
directed to consider the application of the Writ Petitioner, dated
18.11.2025 and pass orders within a period of four weeks from
the date of receipt of a copy of this order.
6.With th above said observations, the Writ Petition stands
disposed of. No costs. Consequently, connected Miscellaneous
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W.P(MD)NO.36382 of 2025
Petition is closed.
02.01.2026
NCS : Yes/No
Index : Yes / No
Internet : Yes / No
vsn
To
1.The Regional Passport Officer,
Regional Passport Office- Madurai
Bhaathi Ula Veethi,
Race Course Road,
Madurai.
2.The Inspector of Police,
Alanganallur Police Statin,
Madurai District.
(Cr.No.388 of 2023)
R.VIJAYAKUMAR.,J.
vsn
ORDER MADE IN
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W.P(MD)NO.36382 of 2025
and
02.01.2026
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