C.N.PRATHEEBA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition is filed to permit the Petitioner/A7 to pursue her Ph.D Studies in the Chalmer's University, Sweden, for the academic years May 2019 to December 2023.

(2.) The facts leading to filing of this Criminal Original Petition are as follows:-

(3.) The learned counsel for the Petitioner/A7 would submit that the case is at the stage of First Information Report and that she has nothing to do with the alleged offence and that she was never called for enquiry by the Respondent and that no show cause notice was issued to her. He would further submit that the Petitioner/A7 was not placed under suspension and was not warned or censured and that she was not called for any departmental enquiry and that due to the First Information Report, falsely implicating her, she could not proceed with her further education at abroad. He would further submit that the freedom of movement is a highly cherished right guaranteed under the Constitution of India essential for everyone citizen's own future and for the growth and development of human personality and that the right to travel abroad cannot be curtailed by the respondent at the stage of pendency of the First Information Report, unless the power conferred under Section 10(3) of the Passport Act is invoked by the appropriate Authority, in accordance with law, by following proper procedure and that the Petitioner/A7 is ready to abide by any conditions to be imposed by this Court and seek permission of this Court to her to pursue her Ph.D Studies in the Chalmer's University, Sweden for the academic years May 2019 to December 2023.