Budde Venkateshwarlu vs The Union Of India
2025 Latest Caselaw 4650 Tel

Telangana High Court

Budde Venkateshwarlu vs The Union Of India on 8 April, 2025

     THE HON'BLE SRI JUSTICE N.V. SHRAVAN KUMAR

                    WRIT PETITION No.9216 of 2025
ORDER:

After arguing at length, learned counsel appearing

for the petitioner seeks permission of this Court to

withdraw the present writ petition with a liberty to make

a fresh application before respondent No.2 for issuance of

Passport furnishing all the case details referring to the

judgment of the Hon'ble Supreme Court in Vangala

Kasturi Rangacharyulu v. Central Bureau of

Investigation 1, wherein the Hon'ble Supreme Court held

that the Passport Authority cannot refuse the renewal of

passport on the ground of pendency of criminal

proceedings and accordingly directed the Passport

Authority to renew the passport of the petitioner without

raising objection relating to pendency of criminal

proceedings. Learned counsel appearing for the petitioner

also prays this Court to direct respondent No.2 to

2020 Crl.L.J.(SC) 572 NVSK,J

consider the application filed by the petitioner and pass

appropriate orders, in accordance with law. Learned

counsel has made an endorsement to the said effect on

the bundle.

2. Permission is accorded.

3. Recording the said submission, this Writ Petition is

dismissed as withdrawn granting liberty to the petitioner

to submit fresh application before respondent No.3

furnishing all the case details for issuance of Passport

and respondent No.3 is directed to consider the said

application and pass appropriate orders, in accordance

with law. There shall be no order as to costs.

Miscellaneous applications, if any pending, shall

stand closed.

_________________________________ JUSTICE N.V. SHRAVAN KUMAR April 08, 2025 PN NVSK,J

THE HON'BLE SRI JUSTICE N.V. SHRAVAN KUMAR

April 08, 2025

PN