Telangana High Court
Alla Ayodhya Rami Reddy vs The State Of Telangana And Another on 26 August, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No. 5154 of 2019
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of the order, dated 18.07.2019 passed in Crl.M.P.No.1012 of 2019 in C.C.No.10 of 2012 on the file of the Principal Special Judge for CBI Cases, Hyderabad.
2. The petitioner herein is the accused No.4 in C.C.No.10 of 2012. Pending C.C. proceedings, the petitioner filed Crl.M.P.No.1012 of 2019 seeking a direction to the Passport Authorities to extend the validity of his Passport bearing No. Z4588203 for a period of ten years or issue fresh passport with a validity of ten years. It is stated in the petition that the petitioner is the Chairman of Ramky Group of Companies which includes Ramky Infrastrucutre Limited, Ramky Enviro Engineers Limited, Ramky Estates and Farms Limited and Ramky Pharma City Limited and he has to visit foreign counties for his business purpose and the validity of his passport is subsisting till 31.12.2019. It is also stated that the petitioner cannot travel to most of the countries as the Immigration Department will be looking the validity of the passport beyond six months and if it is below six months, the Immigration Department will refuse the petitioner to enter into the Country and they may also refuse to grant Visa. Therefore, prayed to direct the Passport Authorities to extend the validity of the passport of the petitioner for a period of ten years. Considering the entire material available on record, the trial Court partly allowed the petition directing the Passport Authorities to extend the validity of the passport of the petitioner for a period of one year 2 with effect from 01.01.2020 to 31.12.2020. Questioning the same, the present Criminal Petition is filed.
3. Though the learned counsel for the petitioner filed the present petition for quashing of the entire order, he restricts his prayer seeking modification of the order.
4. Having considered the fact that the petitioner is a businessman and he is travelling foreign countries; he has visited foreign countries on number of occasions with the leave of the Court; his passport has also been extended from time to time and the passport is valid upto 31.12.2019, this Court inclined to modify the impugned order.
5. Accordingly, the Criminal Petition is disposed of modifying the impugned order to the extent of validity of the passport of the petitioner bearing No.Z4588203. The passport authorities are directed to extend the validity of the passport of the petitioner for a period of two years or issue a new passport with effect from 01.01.2020 to 31.12.2021.
6. As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________ JUSTICE G. SRI DEVI 26.08.2019 gkv 3