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S.Sindhamani v. The Regional Passport Officer
WP (MD). No.9897 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 09.04.2026
CORAM
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
WP(MD)No.9897 of 2026
S.Sindhamani .. Petitioner
- Vs. -
1. The Regional Passport Officer, Office of the Regional Passport Officer, Bharathi Ula Street,
Race Course Road,
K.Pudur,
Madurai -625 007.
2. The Enquiry Officer, Visa/Migration Services, Australian Consulate-General, 9th Floor, Express Chambers, Express Avenue,
No.49,50 L, Shites Road, Royapettah,
Chennai
3. The Superintendent of Police, Office of the Superintendent of Police, Dindigul District,
Dindigul.
4. The Inspector of Police, All Women Police Station, Oddanchathiram,
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Dindigul District.
5. A.Ramprasad
6. N.Madhavi .. Respondents
Prayer : Writ Petition is filed under Article 226 of the Constitution of India, praying this Court to issue a WRIT OF MANDAMUS forbearing the respondents 1 and 2 herein from in any manner issuing no Objection Certificate for issuance/Renewal of Passport and Visa pending criminal case in C.C.No.5/2026 on the file of the learned Judicial Magistrate Court, Oddanchathiram in favour of the respondents 5 and 6 by considering petitioner's representation dated
29.11.2025.
For Petitioner : Mr.C.Gangai Amaran For R1 & R2 : Mr.P.Subbaraj Special Government Pleader For R3 & R4 : Mr.M.Vaikkam Karunanithi Government Advocate(Crl. side)
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ORDER
The petitioner is before this Court seeking for a direction to the respondents 1 and 2 forbearing them from issuing No Objection Certificate for issuance/Renewal of Passport and Visa in favour of the respondents 5 and 6. It is alleged by the petitioner that the said respondents, without obtaining permission from the jurisdictional criminal Court in which cases are pending against them, trying to apply for issuance/Renewal of Passport and Visa.
2. Admittedly, the respondents 5 and 6 have not filed any application with the first respondent for renewal of passport and the apprehension that the first respondent is likely to renew the passport, without the said respondents obtaining permission from the jurisdictional criminal Court, is unfounded and
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misplaced.
3. Hence, the relief sought for in the writ petition is devoid of merits and pre-matured and accordingly, the Writ Petition is dismissed. No Costs.
09.04.2026
Internet :Yes/No Index :Yes/No NCC :Yes/No
PJL
To
1. The Regional Passport Officer, Office of the Regional Passport Officer, Bharathi Ula Street,
Race Course Road,
K.Pudur,
Madurai -625 007.
2. The Enquiry Officer, Visa/migration Services, Australian Consulate-General, 9th Floor, Express Chambers, Express Avenue,
No.49,50 L, Shites Road, Royapettah,
Chennai.
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3. The Superintendent of Police, Office of the Superintendent of Police, Dindigul District,
Dindigul.
4. The Inspector of Police, All Women Police Station, Oddanchathiram,
Dindigul District.
5/6
HEMANT CHANDANGOUDAR,J
PJL
ORDER
IN
WP(MD) No.9897 of 2026 Date : 09.04.2026
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