Karnataka High Court
Mr Sreejith Vijaan Sreekumari vs Union Of India on 12 March, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:10496
WP No. 6608 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 6608 OF 2025 (GM-PASS)
BETWEEN:
MR SREEJITH VIJAAN SREEKUMARI
S/O. VIJAYAN GOPALAN.
AGED ABOUT 41 YEARS
RESIDING AT 4282 NW CHANTICLEER DR. APT L3
PORTLAND, OREGON, USA 97229
GPA HOLDER VIJAYAN GOPALAN
ALSO AT
623, ESHA HOUSE,
4TH CROSS PARK ROAD,
JR GREEN PARK, MARASUR,
CHANDAPUR, ANEKAL TALUK,
BENGALURU 562 166.
...PETITIONER
(BY SRI. KARISHMA UTHAPPA.,ADVOCATE)
Digitally signed
by SHWETHA AND:
RAGHAVENDRA
Location: HIGH 1. UNION OF INDIA
COURT OF MINISTRY OF EXTERNAL AFFAIRS,
KARNATAKA SOUTH BLOCK,
NEW DELHI 110 001
REPRESENTED BY ITS SECRETARY,
2. THE REGIONAL PASSPORT OFFICER,
REGIONAL PASSPORT OFFICE, BENGALURU,
KENDRIYA SADAN, 8TH BLOCK, 80 FEET ROAD,
KORAMANGALA,
BENGALURU 560 095.
3. CONSULTATE GENERAL OF INDIA,
INDIAN CONSULATE OF INDIA,
-2-
NC: 2025:KHC:10496
WP No. 6608 of 2025
3101, WESTERN AVENUE, SUITE 700,
SEATTLE, WASHINGTON 98121.
...RESPONDENTS
(BY SRI. H. SHANTHI BHUSHAN., DSGI)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF MANDAMUS
AGAINST THE RESPONDENTS DIRECTING THEM TO RENEW THE
PASSPORT BEARING NO. M. 5407876 WHICH WAS ISSUED BY THE
CONSULATE GENERAL OF INDIA THROUGH THE VICE CONSUL, SAN
FRANCISCO, USA SINCE THE SAME IS DUE TO EXPIRE ON
08.09.2025 VIDE ANNEXURE-A AND ETC.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. Learned DSGI is directed to accept notice for respondents No.1 to 3.
2. The petitioner is before this Court seeking for the following reliefs:
i. To issue a writ of mandamus against the Respondents directing them to renew the passport bearing No. M 5407876 which was issued by the Consulate General of India through the Vice Consul, San Francisco, USA since the same is due to expire of 08.09.2025 vide Annexure-A ii. To have a writ of mandamus against the Respondents directing them to issue a fresh passport to the Petitioner since his passport bearing No. M 5407876 which was issued by the Consulate General of India through the Vice -3- NC: 2025:KHC:10496 WP No. 6608 of 2025 Consul, San Francisco, USA since the same is due to expire on 08.09.2025.
iii. To award costs and grant such other relief, which this Hon'ble Court may deem fit under the circumstances of the case in the interests of justice and equity.
3. The petitioner is the Indian citizen presently working in the United States of America holding an Indian passport bearing No.M5407876 issued by the Indian embassy at San Francisco, USA on 9.9.2025 valid upto 8.9.2025. The petitioner being employed in USA. The sister-in-law of the petitioner had filed complaint which came to be registered as Crime No.218/2023 under Section 354A, 354D, 504, 420 of the IPC which is pending investigation. The petitioner was not granted renewal of the passport by the respondent No.2 on account of the pending criminal proceedings. It is in that view of the matter, that the petitioner is before this Court seeking for the aforesaid reliefs.
4. Learned counsel for the petitioner submits that the lis in the above matter is covered by decision of the -4- NC: 2025:KHC:10496 WP No. 6608 of 2025 Co-ordinate Bench of this Court in Sharath Chandrasekhar vs. Union of India dated 14.2.2024 in WP No.18066/2023, when this Court has considered the issue of refusal of the passport when the criminal proceedings in the nature above was pending and this Court taking into account the notification dated 25.8.1993 and the Official Memorandum dated 10.10.2019 has held that mere pendency of the complaint for investigation would not come within the purview of Section 6(2F) of the Passports Act and it is only if cognizance is taken by the Court that the embargo would apply. There cannot be any dispute as regards the dicta laid down by the Co-ordinate Bench of this Court.
5. In that view of the matter, I pass the following;
ORDER
i. The writ petition is allowed.
ii. A mandamus is issued, directing the
respondents to consider the Reissuance of the passport as per the Passport issued -5- NC: 2025:KHC:10496 WP No. 6608 of 2025 bearing No.M5407876, if the application for reissuance is filed subject to all other conditions being satisfied within a period of one week from the date of receipt of a copy of this order.
Sd/-
(SURAJ GOVINDARAJ) JUDGE SR/List No.: 11 Sl No.: 2