Madras High Court
Asaithambi vs The Regional Passport Officer on 6 October, 2023
Author: B.Pugalendhi
Bench: B.Pugalendhi
WP(MD)No.8200 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.10.2023
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
WP(MD)No.8200 of 2023
Asaithambi .. Petitioner
v.
1.The Regional Passport Officer,
Regional Passport Office,
Tiruchirappalli New Municipal Complex,
Thillainagar 7th Cross,
Trichy – 620 018.
2.The Inspector of Police,
Gandarvakottai Police Station,
Pudukottai District.
3.The Inspector of Police,
Ganesh Nagar Police Station,
Pudukottai District.
4.The Inspector of Police,
Pudukottai Town Police Station,
Pudukottai.
5.The Inspector of Police,
Sampathuviduthi Police Station,
Pudukottai District. .. Respondents
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https://www.mhc.tn.gov.in/judis
WP(MD)No.8200 of 2023
Writ Petition filed under Article 226 of the Constitution of India
seeking issuance of a Writ of Mandamus directing the first respondent to
issue passport to the petitioner on the basis of his application dated
31.08.2022 pending in File No.TR106454961122 within a stipulated time
limit.
For Petitioner : Mr.T.Lenin Kumar
For Respondents : Mr.S.Paramasivam,
Central Government Standing Counsel
for R.1
Mr.P.Kottaichamy,
Government Advocate (Crl. Side)
for R.2 to R.5
*****
ORDER
The petitioner's application for passport was not considered by the Passport Authority, on the ground that several cases are pending as against this petitioner. In this regard, a show cause notice was issued by the first respondent calling upon the petitioner to offer his explanation. The petitioner, with an apprehension that the passport would not be issued to him, has moved this writ petition.
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2.When the writ petition came up for hearing on 21.07.2023, learned Government Advocate (Crl. Side), on instructions, submitted that the petitioner has involved in the following cases:-
S.No Station Crime Section of Stage Charged No. Law on 1 Town PS, 91/2022 143, 283 IPC Not 30.03.2022 Pudukottai taken on file 2 Town PS, 130/2022 143, 283 IPC Not 21.03.2022 Pudukottai taken on file 3 Ganesh Nagar PS, 580/2020 143, 283, 270 Not 01.11.2020 Pudukottai IPC taken on file 4 Gandharvakottai 80/2018 143, 188 IPC Not 22.05.2018 PS, Pudukottai taken on file 5 Gandharvakottai 102/2019 143, 341 IPC Not 09.05.2019 PS, Pudukottai taken on file 6 Gandharvakottai 6/2020 143, 283, 341 Not 08.01.2020 PS, Pudukottai IPC taken on file 7 Gandharvakottai 137/2020 153, 511 IPC Not 30.04.2020 PS, Pudukottai taken on file 3/12 https://www.mhc.tn.gov.in/judis WP(MD)No.8200 of 2023 8 Gandharvakottai 175/2020 143, 283, Not 21.04.2020 PS, Pudukottai 269, 270 IPC taken on file 9 Gandharvakottai 328/2020 143, 283, Not 15.06.2020 PS, Pudukottai 269, 270 IPC taken on file 10 Gandharvakottai 280/2020 143, 283, Not 22.05.2020 PS, Pudukottai 269, 270 IPC taken on file 11 Gandharvakottai 343/2020 143, 283, Not 26.06.2020 PS, Pudukottai 269, 270 IPC taken on file 12 Gandharvakottai 414/2020 143, 283, Not 05.08.2020 PS, Pudukottai 269, 270 IPC taken on file 13 Gandharvakottai 647/2020 143, 283, Not 15.09.2020 PS, Pudukottai 269, 270 IPC taken on file 14 Gandharvakottai 752/2021 143, 283, Not 16.12.2021 PS, Pudukottai 269, 270 IPC taken on file 15 Gandharvakottai 255/2022 143, 283 IPC Not 27.06.2023 PS, Pudukottai taken on file 16 Gandharvakottai 486/2020 143, 283, Not 15.09.2020 PS, Pudukottai 269, 270 IPC taken on file 17 Semmattividuthi 50/2017 341, 143, 188 STC. Closed on PS, Pudukottai IPC 010020 30.06.2023 1/2017 u/s.258 CrPC 4/12 https://www.mhc.tn.gov.in/judis WP(MD)No.8200 of 2023
3.From the above, it appears that the petitioner has involved in 17 cases, of which, one case has been closed and insofar as the remaining 16 cases are concerned, though charge sheet was filed, it was not taken on file. Since the final reports, though filed in the years 2018, 2019, 2020, 2021, 2022, are not taken on file, this Court, by order dated 17.08.2023, directed the Registry to call for an explanation from the Magistrates concerned, as to why the final reports have not been taken on file.
4.Pursuant to the orders of this Court, the learned Judicial Magistrate No.1, Pudukottai and the learned District Munsif cum Judicial Magistrate, Gandarvakottai Taluk, Pudukottai have submitted their explanations. Judicial Magistrate Court No.1, Pudukottai:-
S.No. Case No. Remarks
1 91/2022 FIR alone was received on 13.06.2022 and no
final report was filed
2 130/2022 Neither FIR nor any final report was produced
before the Court
3 580/2020 Neither FIR nor any final report was produced
before the Court
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https://www.mhc.tn.gov.in/judis WP(MD)No.8200 of 2023 District Munsif cum Judicial Magistrate Court, Gandarvakottai:-
S.No. Case No. Remarks
1 80/2018 Final report filed on STC.No.173/2023
02.09.2023
2 6/2020 Final report filed on STC.No.169/2023
02.09.2023
3 137/2020 Final report filed on STC.No.170/2023
02.09.2023
4 175/2020 Final report filed on STC.No.171/2023
02.09.2023
5 328/2020 Final report filed on STC.No.164/2023
02.09.2023
6 280/2020 Final report filed on STC.No.167/2023
02.09.2023
7 343/2020 Final report filed on STC.No.165/2023
02.09.2023
8 414/2020 Final report filed on STC.No.166/2023
02.09.2023
9 752/2021 Final report filed on STC.No.168/2023
02.09.2023
10 255/2022 Final report filed on STC.No.172/2023
02.09.2023
11 102/2019 Final report filed on Closed on 11.08.2023
02.09.2023 u/s.468 Cr.P.C
12 647/2020 Final report filed on Closed on 11.08.2023
02.09.2023 u/s.468 Cr.P.C
13 486/2020 Final report filed on Closed on 11.08.2023
02.09.2023 u/s.468 Cr.P.C
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5.On 21.07.2023, it was represented on behalf of the Police that the charge sheets, though filed, were not taken on file. However, the reports of the Judicial Officers dated 02.09.2023 speak otherwise. This Court refrains from dwelling into this chapter any further, however, directs the Superintendent of Police, Pudukottai District, to look into this episode and take appropriate action as against the officials for having furnished false information before the Court.
6.Insofar as the relief sought for by the petitioner is concerned, it appears that apart from FIRs, criminal cases are also pending as against the petitioner before the Courts concerned.
7.Pendency of an FIR, by itself, cannot be a ground to refuse the passport. At the same time, the Passport Authority can refuse the passport and any travel documents under Section 6 of the Passport Act, 1967. Section 6(2)(F) of the Act would be relevant and the same is extracted as under:-
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https://www.mhc.tn.gov.in/judis WP(MD)No.8200 of 2023 “6.Refusal of passports, travel documents, etc- ... (2)Subject to the other provisions of this Act, the passport authority shall refuse to issue a passport or travel document for visiting any foreign country under clause (c) of sub-section (2) of section 5 on any one or more of the following grounds, and on no other ground, namely -
...
(f) that proceedings in respect of an offence alleged to have been committed by the applicant are pending before a Criminal Court in India.”
8.The above provision enables the Passport Authority to refuse the passport or travel document to an applicant on the ground that proceedings in respect of an offence alleged to have been committed by the applicant is pending before a Criminal Court.
9.The Ministry of External Affairs, Government of India, has issued a statutory notification in GSR.570(E) dated 25.08.1993 with certain guidelines by providing relief to those applicants against whom criminal proceedings are pending before the Courts that they can obtain the passport 8/12 https://www.mhc.tn.gov.in/judis WP(MD)No.8200 of 2023 by obtaining No Objection Certificate from the concerned Court and also by filing an undertaking as prescribed in the notification.
10.Ordinarily, the duration of a passport as per Rule 12 of the Passport Rules is for a period of 10 years. In the event if the applicant is facing any criminal proceedings, the passport may be issued by restricting the period. Therefore, the Passport Authority is not justified in not deciding the application filed by the petitioner for renewal of passport by referring the pendency of any criminal case before the Court.
11.Accordingly, this writ petition is disposed of with the following directions:-
i) The petitioner shall file an affidavit of undertaking along with substantive sureties to ensure his availability for the trial, before the concerned Courts where the criminal cases are pending. The Courts, on satisfaction and after ensuring his availability for the trial, shall issue a No Objection Certificate to the petitioner enabling him to obtain passport.9/12
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ii) The petitioner, thereafter, shall file an affidavit under GSR.570(E) along with a No Objection Certificate obtained from the concerned Courts before the Passport Authority. On such presentation of the application, the Passport Authority shall consider the same and issue passport for a temporary period depending upon the requirement.
There shall be no order as to costs.
Index : Yes / No 06.10.2023
NCC : Yes / No
Internet : Yes
gk
Note:
Mark a copy of this order to
The Superintendent of Police,
Pudukottai District.
To
1.The Regional Passport Officer, Regional Passport Office, Tiruchirappalli New Municipal Complex, Thillainagar 7th Cross, Trichy – 620 018.
2.The Inspector of Police, Gandarvakottai Police Station, Pudukottai District.
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3.The Inspector of Police, Ganesh Nagar Police Station, Pudukottai District.
4.The Inspector of Police, Pudukottai Town Police Station, Pudukottai.
5.The Inspector of Police, Sampathuviduthi Police Station, Pudukottai District.
11/12 https://www.mhc.tn.gov.in/judis WP(MD)No.8200 of 2023 B.PUGALENDHI, J.
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