P.T. MANOHARAN Vs. THE REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) BY consent, the writ petition is taken up for final disposal.

(2.) THE petitioner in the affidavit filed in support of this writ petition would submit that he is a scientist and an academician and after completing his under graduation and post graduation, got his doctorate in Philosophy at Columbia University, New York, United States of America and some times, he was employed with the Michigan State University as a Research Associate and then as an Assistant Professor. The petitioner had returned to the home land, joined the Rolls of the Indian Institute of Technology, Kanpur and was teaching under graduate and post graduate students in General, Quantum and Inorganic Chemistry and in the year 1972, he was appointed as the Associate Professor, IIT Madras and then took over as the head for special instruments laboratory, IIT, Madras. The petitioner has worked as the Professor of Chemistry in the said institution between 1973 to 1995.

(3.) IT is further stated by the petitioner that his son viz., Naveen Kumar married one Madhudevi. There was difference of opinion between his son and daughter -in -law and she said to have committed suicide by hanging and in this regard, a case in Crime No. 1358 of 2006 under Sections 498(A), 304(B) and 34 IPC r/w 4 of Dowry Prohibition Act, was registered against his son and other family members, which included the petitioner and the case after investigation, has culminated into a charge sheet and taken on file as S.C. No. 552 of 2006 and the same is pending trial on the file of the Special Mahila Court, Chennai. Accused No. 5, has filed Crl.O.P. No. 14943 of 2010, to quash the charge sheet and vide order dated 01.07.2010, this Court has stayed the further proceedings in the above said sessions case.