SHERIN JAHANGIR Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) A quite familiar scenario these days; but unfortunate all the same, presents itself herein; with the parents of a child litigating for his custody and the re- issuance of the said child's passport being caught in such crossfire.

(2.) While the petitioner, who is the mother of the child seeks the re-issue of his passport, the father opposes it contending that the petitioner's attempt to remove the child from India is solely to frustrate his rights over him.

(3.) According to the petitioner, her son-Master Rehan Ali is 5 years in age and is studying in a School at Sharjah, where she is also presently working. She concedes that the relationship with her husband-the 2nd respondent herein, is now estranged and that litigations between them are pending before the competent Courts and Authorities, including with respect to the custody of Rehan Ali.