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Bajjuri Venkat Reddy, vs The Union Of India,
2025 Latest Caselaw 1842 Tel

Citation : 2025 Latest Caselaw 1842 Tel
Judgement Date : 6 February, 2025

Telangana High Court

Bajjuri Venkat Reddy, vs The Union Of India, on 6 February, 2025

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

                WRIT PETITION No.3347 OF 2025

ORDER:

This writ petition is filed seeking the following relief:

" ... to issue a Writ Order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondent No 2 to 4 in non-considering the application of the petitioner vide No.HYA067252790124 dated 30.12.2024 and non-initiating to grant the Passport to the Petitioner due to the pending of criminal case vide SC.SPL.No.126/2022 on the file of the Hon'ble Special Sessions Judge for Trial of SC/ST POA Act cases-cum-Addl Sessions Judge Court at Nalgonda and non-initiating to grant the Passport to the Petitioner as illegal, arbitrary and violative of Articles 14, 15, 21 of Constitution of India and violative of principles of natural justice and consequently direct the respondent Nos.2 to 6 to grant the passport to the petitioner basing on his application No.HYA067252790124 dated 30.12.2024."

2. Heard Sri Rapolu Bhaskar, learned counsel for the

petitioner, Sri A.Nehru, learned Standing Counsel for

respondent Nos.1 and 3 to 6 and learned Assistant Government

Pleader for Home for respondent No.2.

3. With the consent of learned counsel for the parties, the

writ petition is being disposed of at the stage of admission.

4. After hearing learned counsel appearing for the petitioner

as well as the respondents, it appears that the issue was

considered by 2 Co-ordinate Benches in W.P.Nos.8697 of 2023

and 22218 of 2024. Both the learned Single Judges referred the

Hon'ble Supreme Court Judgment in Vangala Kasturi

Rangacharyulu v. Central Bureau of Investigation 1 and

came to the finding that mere pendency of criminal case cannot

be a ground to decline the renewal/reissue of passport provided

that the petitioner is ready for renewal/reissue of passport. In

this case the petitioner is also ready to cooperate with the Trial

Court in concluding the trial and he is also willing to cooperate

with the pending proceedings. In Vangala Kasturi

Rangacharyulu (supra), the Hon'ble Supreme Court held that

the Passport Authority cannot refuse the release 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.

5. This Court is accordingly of the view that the Writ Petition

can be disposed of by directing the petitioner to submit a reply

to the letter dated 20.01.2025. The respondent No.5 shall

consider the reply submitted by the petitioner and take steps for

renewal of the passport in due compliance of the findings of the

1 2020 Crl.L.J.(SC) 572

Hon'ble Supreme Court in Vangala Kasturi Rangacharyulu

(supra). The directions are as follows:

(i) The petitioner shall submit an undertaking along with

an affidavit before the learned Special Sessions Judge for

Trial of SC/ST (POA) Act Cases-cum-Additional Sessions

Judge, at Nalgonda in SC.SPL.No.126 of 2022 stating that

the he will not leave India during pendency of the SC.SPL.

without permission of the Court and he will cooperate with

the Trial Court in concluding the criminal proceedings.

(ii) The Trial Court shall issue a certified copy of the

undertaking and affidavit within 2 weeks from the date of

filing of the undertaking.

(iii) The petitioner shall submit the certified copy of the

aforesaid undertaking along with the reply/ explanation

before the concerned Passport Officer for consideration of

his application for release of passport.

(iv) The Passport Authority shall consider the documents

in the light of the observations made by the Courts as well

as the undertaking and other documents filed by the

petitioner. The petitioner shall also be at liberty to rely on

the decisions in this regard. The petitioner shall deposit

the original passport before the trial Court in criminal case

for renewal of the passport. The petitioner shall at liberty

to file an application before the learned Special Sessions

Judge for Trial of SC/ST (POA) Act Cases-cum-Additional

Sessions Judge, at Nalgonda seeking permission to travel

outside India and the learned Magistrate, shall consider

the same in accordance with law.

6. With the above observations, the Writ Petition is disposed

of. No costs.

Miscellaneous petitions, if any, pending in this writ

petition shall stand closed. There shall be order as to costs.

_______________________ J. SREENIVAS RAO, J

Date: 06.02.2025 Note: Issue CC in two days b/o vsl

 
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