[Cites 1, Cited by 0]
Madras High Court
D.Raman vs The Regional Passport Officer on 21 January, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.372 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.01.2026
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.372 of 2026
D.Raman ... Petitioner
Vs
1. The Regional Passport Officer,
Government of India,
Ministry of External Affairs,
Passport Office,
Bharathi Ula Veethi,
Race Course Road,
Madurai - 625 001.
2. The Inspector of Police,
Sivaganga Town Police Station,
Sivaganga District.
3. The Inspector of Police,
C4. Othakadai Police Station,
Madurai District. ... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the 1st respondent to re-issue
petitioner's passport bearing Passport No.P3393966, File No.
MD1076341503324 pursuant to fresh Application No. ARN25-1059978932
1/5
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W.P.(MD).No.372 of 2026
dated 02.09.2025, based on the petitioner's representation dated 24.12.2025
within a time frame to be fixed by this Court.
For Petitioner : Mr. R.Russel Raj
For Respondents : Mr.R.Senthil Kumar
Central Government Standing Counsel
for R1
Mrs. M.Aasha
Government Advocate (Crl.Side)
for R1 & R3
*****
ORDER
The present writ petition has been filed seeking Mandamus as against
the first respondent for re-issuance of passport based upon the petitioner's
application dated 02.09.2025 and his representation dated 24.12.2025.
2. The learned counsel appearing for the respondents 2 and 3 submitted
that a criminal case registered by the third respondent in Crime No.324/2012
has been referred to 'mistake of fact'. As far as a criminal case, which was
registered by the second respondent in Crime No.534/2023, is concerned,
investigation is pending and so far, charge sheet has not been laid.
3. High Court's judgment reported in 2014 (8) MLJ 61 has
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categorically held that mere pendency of a criminal case is not a legal
impediment for re-issuance of passport.
4. Considering the aforesaid fact, the first respondent is directed to
consider the application of the petitioner and pass orders within four (4)
weeks from the date of receipt of a copy of this order.
5. With the said observations, this Writ Petition is disposed of. No
costs.
21.01.2026
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
apd
Note: Issue on 21.01.2026.
To
1. The Regional Passport Officer,
Government of India,
Ministry of External Affairs,
Passport Office,
Bharathi Ula Veethi,
Race Course Road,
Madurai - 625 001.
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2. The Inspector of Police,
Sivaganga Town Police Station,
Sivaganga District.
3. The Inspector of Police,
C4. Othakadai Police Station,
Madurai District.
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R.VIJAYAKUMAR,J.
apd
21.01.2026
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