Siva Rama Krishna Prasad Maguluri vs The Union Of India
2024 Latest Caselaw 740 Tel

Telangana High Court

Siva Rama Krishna Prasad Maguluri vs The Union Of India on 22 February, 2024

Author: Surepalli Nanda

Bench: Surepalli Nanda

     THE HON'BLE MRS JUSTICE SUREPALLI NANDA

            WRIT PETITION No.4700 OF 2024

ORDER:

Heard Mr. P. Rama Sharana Sharma, learned

counsel for the petitioner and Mr. Sanjeev Gillella

learned counsel representing Mr Gadi Praveen Kumar,

learned Deputy Solicitor General of India appearing on

behalf of respondent Nos.1 and 2.

2. The petitioner approached this Court with the

following prayer:

" ..... to pass an order or direction or writ in the nature of Mandamus duly declaring the impugned objection letter of the 2nd respondent vide Letter Reference No.OBJ/316930453/24, dated 31.01.2024 on application for renewal of pass port vide Number HYA 076164549324, dated 16.01.2024 as illegal arbitrary and against the principles of natural justice and against the fundamental rights of freedom and consequently, set aside the said objection and direct the 2nd respondent to consider the application for renewal

of pass port vide Number HYA076164549324 dated 16.01.2024 in the interest of justice and to pass such other and further orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."

PERUSED THE RECORD

3. The case of the petitioner in brief is that, aggrieved with

the intimation of the 2nd respondent herein, on his application

for renewal of passport vide No. HYA 076164549324, dated

16.01.2024 asking the petitioner to furnish proof of clearance

of the case vide Crime No.169 of 2020 on the file of P.S.

Palvoncha along with explanation/clarification the present

petition is filed. The alleged crime is related to a temple land.

The Athma Lingeswara Swamy Temple which was built by

Kakatiya Dynasty in the land bearing Sy.No.21 of Palvoncha

revenue village and the devotees are running the said Temple

since so many decades. In the village map of Palvoncha the

said land is shown in Sy.No.21 along with its other belongings

such as trees, motabavi, wells, canals, cart way and others.

Thus, the entire land is the patta land of Jangala Matam (a

matam relating to Devotees of Lord Shiva) and the same is in

possession and enjoyment of the said temple only.

One Rodda Seetharama Rao holds pattedar passbooks in

respect of land in Sy.No.21/A having obtained the said

passbooks fraudulently and the said Rodda Seetharam Rao

implicated the petitioner falsely in an alleged offence when

the petitioner only politely asked him not to drag temple land

into dispute. The petitioner made an application seeking

renewal of his passport vide No. L6704771 and the 2nd

respondent sent the impugned notice dated 31.01.2024

asking him to furnish the closure of the above case. Pending

a criminal case against him cannot deprive him from visiting

the foreign country, much less cannot deprive him to have a

valid passport. Hence, the petitioner filed the present Writ

Petition.

4. The petitioner approached the Court hastily without

furnishing explanation. Hence learned counsel for the

respondents submits that the relief as prayed for by the

petitioner cannot be granted, at this stage without the

petitioner furnishing the explanation to the notice dated

31.01.2024 issued to the petitioner herein.

5. This Court opines that pendency of criminal case

against the petitioner cannot be a ground to deny

issuance of Passport to the petitioner and the right to

personal liberty would include not only the right to

travel abroad but also the right to possess a Passport.

6. It is also relevant to note that the Respondents cannot

refuse the renewal of passport of the petitioner on the ground

of the pendency of the aforesaid criminal case against the

petitioner and the said action of the respondents is contrary to

the procedure laid down under the Passports Act, 1967 and

also the principle laid down by the Hon'ble Supreme Court

reported in 2020 Crl.L.J. (SC) 572 in Vangala Kasturi

Rangacharyulu v. Central Bureau of Investigation.

7. It is also relevant to note that the Apex Court in

Vangala Kasturi Rangacharyulu case (cited supra) had an

occasion to examine the provisions of the Passports Act,

1967, pendency of criminal cases and held that refusal of a

passport can be only in case where an applicant is convicted

during the period of five (05) years immediately preceding the

date of application for an offence involving moral turpitude

and sentence for imprisonment for not less than two years.

Section 6.2(f) relates to a situation where the applicant is

facing trial in a criminal Court. The petitioner therein was

convicted in a case for the offences under Sections 420 IPC

and also Section 13(2) read with Section 13(1) of the

Prevention of Corruption Act, 1988, against which, an appeal

was filed and the same was dismissed. The sentence was

reduced to a period of one (01) year. The petitioner therein

had approached the Apex Court by way of filing an appeal and

the same is pending. Therefore, considering the said facts,

the Apex Court held that Passport Authority cannot refuse

renewal of the passport on the ground of pendency of the

criminal appeal. Thus, the Apex Court directed the Passport

Authority to issue the passport of the applicant without raising

the objection relating to the pendency of the aforesaid

criminal appeal in S.C.

8. The Apex Court in another judgment reported in

2013 (15) SCC page 570 in Sumit Mehta v State of NCT

of Delhi at para 13 observed as under:

"The law presumes an accused to be innocent till his guilt is proved. As a presumable innocent person, he is entitled to all the fundamental rights including the right to liberty guaranteed under Article 21 of the Constitution of India."

9. The Apex Court in Menaka Gandhi vs Union of India

reported in 1978 (1) SCC 248, held that no person can

be deprived of his right to go abroad unless there is a

law enabling the State to do so and such law contains

fair, reasonable and just procedure. Para 5 of the said

judgment is relevant and the same is extracted below:

"Thus, no person can be deprived of his right to, go abroad unless there is a law made by the State prescribing the procedure for so depriving him and the deprivation is effected strictly in accordance with such procedure. It was for this reason, in order to comply with the requirement of Article 21, that Parliament enacted the Passports Act, 1967 for regulating the right to go abroad. It is clear from the provisions of the Passports, Act, 1967 that is lays down the circumstances under which a passport may be issued or refused or cancelled or impounded and also prescribes a procedure for doing so, but the question is whether that is sufficient compliance with Article 21. Is the prescription of some sort of procedure enough or must the procedure comply with any particular requirements?

Obviously, procedure cannot be arbitrary, unfair or unreasonable. This indeed was conceded by the learned Attorney General who with his usual candour frankly stated that it was not possible for him to contend that any procedure howsoever arbitrary, oppressive or unjust may be prescribed by the law.

Therefore, such a right to travel abroad cannot be deprived except by just, fair and reasonable procedure.

10. The Division Bench of the Apex Court in its

judgment dated 09.04.2019 reported in 2019 SCC online

SC 2048 in Satish Chandra Verma v Union of India

(UOI) and others observed at para 5 as under:

"The right to travel abroad is an important basic human right for it nourishes independent and self-determining creative character of the individual, not only by extending his freedoms of action, but also by extending the scope of his experience. The right also extends to private life; marriage, family and friendship which are the basic humanities which can be affected through refusal of freedom to go abroad and this freedom is a genuine human right."

11. Referring to the said principle and also the

principles laid down by the Apex Court in several other

judgments, considering the guidelines issued by the

Union of India from time to time, the Division Bench of

High Court of Punjab and Haryana at Chandigarh in

Noor Paul Vs. Union of India reported in 2022 SCC

online P & H 1176 held that a right to travel abroad

cannot be deprived except by just, fair and reasonable

procedure.

12. In the judgment dated 08.04.2022 of the Andhra

Pradesh High Court reported in 2023 (4) ALT 406 (AP)

in Ganni Bhaskara Rao Vs. Union of India and another

at paras 4, 5 and 6, observed as under:

"This Court after hearing both the learned counsel notices that Hon'ble Supreme Court of India, in Criminal Appeal No. 1342 of 2017, was dealing with a person, who was convicted by the Court and his appeal is pending for decision in the Supreme Court. The conviction I was however stayed. In those circumstances also it was held that the passport authority cannot refuse the "renewal" of the passport.

This Court also holds that merely because a person is an accused in a case it cannot be said that he cannot "hold" or possess a passport. As per our jurisprudence every person is presumed innocent unless he is proven guilty. Therefore, the mere fact that a criminal case is pending against the person is not a ground to conclude that he cannot possess or hold a passport. Even under Section 10 (d) of the Passports Act, the passport can be impounded only if the holder has been convicted of an offence involving "moral turpitude" to imprisonment of not less than two years. The use of the conjunction and makes it clear that both the ingredients must be present.

Every conviction is not a ground to impound the passport. If this is the situation post- conviction, in the opinion of this Court, the pendency of a case/cases is not a ground to refuse, renewal or to demand the surrender of a passport.

The second issue here in this case is about the applicability of Section 6(2)(e) of the Passport Act. In the opinion of this Court that section applies to issuance of a fresh passport and not for renewal of a passport. It is also clear from GSR 570(E) which is the Notification relied upon by the learned counsel for the respondents and is referred to in the counter affidavit. This Notification clarifies the procedure to be followed under Section 6 (2) of the Passport Act against a person whom the criminal cases are pending. This notification permits them to approach the Court and the Court can decide the period for which the passport is to be issued. This is clear from a reading of the Notification issued. Clause (a) (i) states if no period is prescribed by the Court the passport should be issued for one year. Clause (a) (ii) states if the order of the Court gives permission to travel abroad for less than a year but has not prescribed the validity period of the passport, then the passport should be for one year. Lastly, Clause (a)

(iii) states if the order of the Court permits foreign travel for more than one year but does not specify the validity of the passport, the passport should be issued for the period of travel mentioned in the order. Such a passport can also be renewed on Court orders.

Therefore, a reading of GSR 570(E) makes it very clear that to give exception or to exempt applicants from the rigour of Section 6 (2)(f) of the Act, GSR 570(E) has been brought into operation. The issuance of the passport and the period of its validity; the period of travel etc., are thus under the aegis of and control of the Court."

13. Taking into consideration the fact that the

petitioner has filed an application for renewal of

passport vide application No.HYA076164549324 dated

16.01.2024 but however approached the Court without

furnishing explanation to the notice dated 31.01.2024

issued to the petitioner. The petitioner is directed to

furnish explanation and clarification as sought for vide

notice dated 31.01.2024 within one week from the date

of receipt of copy of the order and upon the 2nd

respondent receiving the clarification as sought for in

response to the notice dated 31.01.2024 issued to the

petitioner within the period stipulated by this Court in

the present order the 2nd respondent shall consider the

same and pass appropriate orders on the passport

application dated 16.01,2024 of the petitioner duly

taking into consideration the law laid down by the Apex

Court and other High Court judgments of Supreme

Court and other High Courts referred to and extracted

above, subject to the following conditions:. In

accordance to law subject to the following The petitioner

herein shall submit an undertaking along with an affidavit in

Crime No. 169 of 2020 on the file of P.S. Palvoncha stating

that he will not leave India during pendency of the said crime

without permission of the Court and that he will co-operate

with trial Court in concluding the proceedings in the said

C.Cs.;

i) On filing such an undertaking as well as affidavit, the trial Court shall issue a certified copy of the same within two (02) weeks therefrom;

ii) The petitioner herein shall submit certified copy of aforesaid undertaking before the Respondent- Passport Officer for renewal of his passport;

iii) The Respondent-Passport Officer shall consider the said application in the light of the observations made by this Court herein as well as the contents of the undertaking given by the petitioner for renewal of his passport in accordance with law, within two (02) weeks from the date of said application;

iv) On renewal of the Passport, the petitioner herein shall deposit the original renewed Passport before the trial Court in Crime No. 169 of 2020 on the file of P.S. Palvoncha and

v) However, liberty is granted to the petitioner herein to file an application before the trial Court seeking permission to travel aboard and it is for the trial Court to consider the same in accordance with law.

As a sequel, miscellaneous petitions, if any,

pending in the writ petition shall also stand closed. However,

in the circumstances of the case, there shall be no order as to

costs.

__________________________ MRS JUSTICE SUREPALLI NANDA

Date: 22nd, February, 2024

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