Madras High Court
Ragupathy vs The Regional Passport Officer on 11 December, 2025
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD)No.35007 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.12.2025
CORAM:
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD).No.35007 of 2025
Ragupathy ... Petitioner
Vs.
1. The Regional Passport Officer,
Bharathi Ula Veethi,
Race Course Road,
Madurai.
2. The Inspector of Police,
Ambiligai police Station,
Oddanchathiram Taluk,
Dindigul District. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus directing the 1st
respondent to issuance of the passport based on the petitioners application
in File No.MD6065898589025 dated 20.11.2025.
For Petitioner : Mr.T.Ramasamy
For R1 : Mr.P.M.Vishnuvardhan
For R2 : Mr.S.Prakash
Government Advocate (Crl.Side)
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W.P.(MD)No.35007 of 2025
ORDER
The present writ petition has been filed seeking a mandamus as against the 1st respondent for issuance of passport based upon the petitioner's application dated 20.11.2025.
2. The learned counsel appearing for the respondent brought to the notice of the Court the following cases as against the writ petitioner:-
No. Police Station Cr.No&Offences Stage 1 Ambilikkai P.S. 133/2022 u/s 4A(1-a) Final Report filed of TNOPPD Act before the Learned JM, Oddanchatram on 23.12.2023 – Not Taken on File.
2 Ambilikkai P.S. 53/2024 u/s 4AA(1b), Final Report filed 4AA(4) of TNOPPD before the Learned Act JM, Oddanchatram on 10.08.2024 – Not Taken on File.
3 Oddanchatram P.S. 415/2019 u/s 147, Final Report filed 294(b), 427, 452, before the Learned 506(ii) of IPC and S.4 JM, Oddanchatram on of TNPHW Act 11.10.2019 – Not Taken on File.
4 Oddanchatram P.S. 1063/2021 u/s 294(b), Final Report filed 323, 506(i) of IPC before the Learned JM, Oddanchatram on 18.10.2021 – Not Taken on File.
2/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/01/2026 07:26:46 pm ) W.P.(MD)No.35007 of 2025 5 Oddanchatram P.S. 467/2023 u/s 4A(1a) Final Report filed of TNOPPD Act before the Learned JM, Oddanchatram on 10.11.2023 – Not Taken on File.
6 Keeranur P.S. 91/2022 u/s 143, 341 Final Report filed
IPC before the Learned
JM, Palani on
09.12.2022 – Pending
Trial in S.T.C.No.
1769/2022
7 Oddanchatram P.S. 2404/2023 u/s 143, Referred
269, 343 IPC & 3 of
Epidemic Disease Act
8 Oddanchatram P.S. 203/2017 u/s 143, 188, Referred
341 IPC
9 Oddanchatram P.S. 407/2019 u/s 143, 188, Referred
341 IPC
10 Oddanchatram P.S. 262/2019 u/s 151 CrPC Referred
11 Oddanchatram P.S. 378/2018 u/s 4(1) f Referred
TNOPPD Act
12 Ambilikkai P.S. 430/2021 u/s 269 of Referred
IPC
13 Ambilikkai P.S. 29/2025 u/s 170 BNSS Referred
3. A perusal of the above said facts would clearly reveal that the referred charge sheet have been filed in Sl.No.7 to 13. As far as criminal case in Crime No.91 of 2023 on the file of Keeranur Police station is concerned, charge sheet has been laid in STC.No.1769 of 2022 and the same is pending on the file of the learned Judicial Magistrate, Palani.
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4. As far as the other criminal cases which are shown in the tabular column is concerned, though charge sheet have been filed long before Cr.No.91/2023 and the same have not been taken on file and have been returned due to certain defects.
5. In view of the above said facts, the petitioner is directed to approach the trial Court in STC.No.1769 of 2022 seeking the prior permission of the Court to go abroad. In case if any such application is filed, same shall be disposed of within a period of four weeks. Based upon the orders to be passed, the 1st respondent is directed to proceed in accordance with law.
6. With the above observations, the writ petition stands disposed of.
No costs.
11.12.2025 NCC :yes/No Index :yes/No Internet:yes/No rgm 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/01/2026 07:26:46 pm ) W.P.(MD)No.35007 of 2025 To
1. The Regional Passport Officer, Bharathi Ula Veethi, Race Course Road, Madurai.
2. The Inspector of Police, Ambiligai police Station, Oddanchathiram Taluk, Dindigul District.
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