SHERIN JAMALUDEEN KUNJU MANALUVETTATHU VEEDU, THEVELAKKARA, KOLLAM Vs. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM

JUDGEMENT

(1.) The question is this : Can the High Court under Sec. 482 of the Cr.P.C quash an order issued by the Regional Passport Officer ?

(2.) The second respondent is the Regional Passport Officer, Thiruvananthapuram. His order impounding the petitioner's passport is annex-A6. The same is sought to be quashed. The relief is sought under Sec. 482 of the Cr.P.C.

(3.) The facts are simple and admitted. Petitioner is the 1st accused in C.C.783/2012 which is pending before the Judicial Magistrate-I, First Class, Attingal. The petitioner and seven others were charged under Sec. 498A of the Penal Code read with Penal Code 34. His former wife was the first informant. The petitioner works in UAE. He holds an Indian passport. His passport was impounded by the second respondent. Pendency of the above criminal case is the reason stated in annex-A6 order to impound the passport. This order is sought to be quashed.