Madras High Court
L.Vighneshvaran vs Regional Passport Officer on 29 January, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)No. 35998 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :29.01.2026
CORAM:
THE HONOURABLE MR JUSTICE R.VIJAYAKUMAR
W.P(MD)No. 35998 of 2025
and
W.M.P.(MD) No.28592 of 2025
L.Vighneshvaran ... Petitioner
Vs
1. Regional Passport Officer,
Office of the Regional Passport Officer,
Bharathi Ula Veethi, Race Course Road,
Madurai 625 002.
2. The Inspector of Police,
Bazaar Police Station,
Ramanathapuram. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus to issue Passport
to the petitioner in Application No.MDA065626969925 dated on
12.09.2025 based on petitioner's representation to the 1st Respondent
dated 07.12.2025.
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W.P(MD)No. 35998 of 2025
For Petitioner : Mr. M.Jothi Rama Lingam
For Respondents : Mr. P.M.Balakrishnan
Central Government Standing Counsel
for R1
Mrs.M.Aasha
Government Advocate (Crl.Side)
for R2
ORDER
The present writ petition has been filed seeking mandamus directing for issuance of passport based upon the petitioner's application dated 12.09.2025 and representation dated 07.12.2025.
2. The learned Government Advocate (Crl.Side) appearing for the second respondent brought to the notice of the Court that the petitioner was implicated in a criminal case in Cr.No.335/2024 on the file of the second respondent police station, which has culminated in filing of charge sheet on 23.12.2024 before the learned Judicial Magistrate -I, Ramanathapuram and it is yet to be taken on file.
3. The learned Government Advocate (Crl.Side) appearing for the 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/02/2026 11:05:14 am ) W.P(MD)No. 35998 of 2025 second respondent also brought to the notice of the Court that the petitioner was implicated in another criminal case in Cr.No.387/2020 on the file of the second respondent police station, which has culminated in filing of charge sheet in S.T.C.No.352 of 2024 on the file of the Judicial Magistrate Court-I, Ramanathapuram and the trial is pending.
4. The learned Government Advocate (Crl.Side) appearing for the second respondent also brought to the notice of the Court that the petitioner was involved in another criminal case in Cr.No.283/2021 on the file of the second respondent police station and the petitioner was acquitted by the learned Judicial Magistrate -I, Ramanathapuram in the said case.
5. In view of the abovesaid facts, the petitioner is directed to approach the trial court in S.T.C.No.352 of 2024 seeking permission to go abroad. In case any application is filed, the same shall be disposed of within four (4) weeks from the date of application. Based upon the orders to be passed by the trial court, the first respondent is directed to proceed in accordance with law.
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6. With the said observations, this Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.
NCS : Yes/No 29.01.2026
Index : Yes / No
Internet : Yes / No
apd
To
1. Regional Passport Officer,
Office of the Regional Passport Officer, Bharathi Ula Veethi, Race Course Road, Madurai 625 002.
2. The Inspector of Police, Bazaar Police Station, Ramanathapuram.
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