Jayan vs Union Of India And Ors

Heard both sides.

The application for renewal of passport made by the petitioner through the 2nd respondent could not leave a favourable of result because of

pendency of two criminal cases against the petitioner.

Learned counsel appearing for the petitioner argued that the petitioner is kept in house arrest and he will be sent to jail, if the passport is not

renewed. Learned counsel for the petitioner further argued that both criminal cases have been stayed by the court and in one case, the authorities

have taken lenient view.

Learned Assistant Solicitor General of India appearing for respondent Nos.1 and 2 submits that unless and until the permission to renew the

passport is obtained from the concerned court, the passport cannot be renewed. As criminal cases are pending against the petitioner, though they are

stayed, the petitioner is supposed to applies to the concerned court for permission to renew the passport. This is not done by the petitioner. Therefore

the writ petition cannot be entertained and the same is accordingly dismissed.