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Judgment
Mr. N. Bhujanga Rao, learned Deputy Solicitor General of India, appearing for the respondents, submitted that in view of the judgment of the Division Bench of this Court in W.A. No.128 of 2026 dated 05.02.2026, the petitioner is required to approach the concerned Criminal Court and seek No Objection Certificate for renewal of passport.
Mr. J. Srinivas, learned counsel for the petitioner, submitted that the petitioner would approach the concerned Court of Criminal Jurisdiction.
In view of the aforesaid submissions of the learned counsel, this Court is of the considered view that the petitioner is required to approach the concerned Court of criminal jurisdiction viz., learned XV Additional Chief Metropolitan Magistrate, Hyderabad, where C.C. No.631 of 2024 is pending and seek No Objection Certificate for renewal of passport by filing an application; on such application being filed by the petitioner, the XV Additional Chief Metropolitan Magistrate, Hyderabad, shall dispose of the same as early as possible, preferably, within a period of one (1) week therefrom. Accordingly the writ petition is disposed of, at the admission stage itself. There shall be no order as to costs. As a subject thereto, miscellaneous applications, if any, pending in the writ petition stand closed