Madras High Court
Maruthapillai vs The Regional Passport Officer on 16 February, 2026
Author: P.T.Asha
Bench: P.T. Asha
WP No. 4263 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16-02-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 4263 of 2026
Maruthapillai
S/O.Kaliyamoorthy
South street, Oriyur
Kamarasavalli (PO)
Ariyalur-621715
..Petitioner(s)
Vs
1. The Regional Passport Officer
The Regional passport office
Tiruchirappalli, New Municipal complex
7th cross Thillainagar
Tiruchirappalli.
2. The Inspector of pOlice
Thoothur police station
Ariyalur District
(Crime No.37/2023)
..Respondent(s)
Prayer: Writ Petition is filed under Article 226 of the Constitution of India for
issue of Writ of Certiorarified Mandamus, to call for the records relating to the
1st respondents in file No.TRI077193904324 dated 8.1.2025 and quash the
same and consequently direct the 1st respondent to issue a fresh passport to the
petitioner
For Petitioner(s): Mr.V.Illanchezian
For Respondent(s): Mr.L.Baskaran, GA for R2
__________
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WP No. 4263 of 2026
ORDER
The petitioner has filed the above writ petition seeking a Certiorarified Mandamus, to call for the records relating to the 1st respondents in file No.TRI077193904324 dated 08.01.2025 and quash the same and consequently direct the 1st respondent to issue a fresh passport to the petitioner.
2. It is the case of the petitioner that he applied for renewal of his passport on 09.12.2024 before the office of the first respondent. On receipt of the said application, the first respondent, vide letter dated 08.01.2025, informed the petitioner that an adverse police verification report had been received from Thoothur Police Station, Ariyalur District, in respect of the petitioner in F.I.R. Crime No.37 of 2023.
3. The petitioner would submit that in the year 2019, he got married and blessed with a male child. Thereafter, he went abroad for avocation. During that time, due to some misunderstanding, his wife committed suicide for which, the respondent police registered a case in Crime No.37 of 2023 for the offences under Section 174(3) of Cr.P.C. later altered into Section 306 of IPC. The petitioner was regularly attending the enquiry and he would also submit that, as on date, no charge sheet has been filed and no summons has been served on him. The petitioner thereafter submitted a representation to the first respondent __________ Page2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/02/2026 03:38:09 pm ) WP No. 4263 of 2026 seeking renewal of his passport. However, no action has been taken on the said representation to date. Therefore, the petitioner is before this Court.
4. Heard the submissions of the counsels and this Court also perused the records.
5. In view of the above, the first respondent is directed to take note of the fact that only an FIR was registered in the year 2023, but no charge sheet has been filed till date, and to consider the petitioner’s representation seeking issuance of fresh passport and pass appropriate orders, if all other parameters are found to be in order, in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. The 1 st respondent shall bear in mind the dicta laid down in a recent judgment of the Hon’ble Supreme Court reported as Mahesh Kumar Agarwal Vs Union of India [SLP(Civil) No.17769 of 2025. Accordingly, this writ petition is allowed. No costs.
16-02-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No ssa __________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/02/2026 03:38:09 pm ) WP No. 4263 of 2026 P.T.ASHA, J.
ssa To
1.The Regional Passport Officer The Regional passport office Tiruchirappalli, New Municipal complex 7th cross Thillainagar Tiruchirappalli.
2.The Inspector of pOlice Thoothur police station Ariyalur District (Crime No.37/2023) WP No. 4263 of 2026 16-02-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/02/2026 03:38:09 pm )