EDVIN MERWIN HURTIS Vs. THE REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) HEARD Mr. N. Surya Senthil, learned Counsel appearing for the Petitioner; Mr. R. Vijayakumar, learned Additional Government Pleader appearing for the Respondents 1 to 3 and 5 and Mr. K. Mohanamurali, learned Counsel appearing for the Fourth Respondent.

(2.) THE Petitioner seeks for issuance of a Writ of Certiorarified Mandamus to quash the Lookout Circular dated 19.9.2014 issued by the Fourth Respondent and to direct the 5th Respondent to return the illegally seized Passport bearing No.z2235366.

(3.) THE Petitioner is working at Qatar since 2002. He landed in Kozhikode International Airport, Kerala State from Qatar on 24.9.2014 to see his ailing mother, who is residing at Kozhikode. The Petitioner 's Passport was impounded and subsequently handed over to the Fifth Respondent - Police. On enquiry, the Petitioner came to know that it was pursuant to a case registered in Crime No.6 of 2014 on the file of the Fifth Respondent - Police for alleged offence under Sections 498 -A and 506(i), IPC based on the Complaint lodged by Petitioner 's wife - Mrs. Rekha. It appears that there is a Matrimonial dispute between the Petitioner and his wife and H.M.O.P. No.4245 of 2010 is pending on the file of the II Additional Family Court, Chennai. The Petitioner is being represented by his paternal uncle as authorized Power of Attorney and he is appearing before the Court regularly.