KOLASANI RAJYA LAKSHMI Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to declare the inaction of respondent No.1, in seizing/impounding passport No.F 5290528 belonging to respondent No.3, as illegal and arbitrary.

(2.) I have heard Mr.Voosa Raghu, learned Counsel for the petitioner, and Mr.M.V.Ramanujam, learned Additional Standing Counsel for Central Government, appearing for respondent No.1.

(3.) The petitioner averred that she had a live-in relationship with respondent No.3 from the year 2009 and that having promised to marry her and live with her, respondent No.3 has deceived her by refusing to marry her. The petitioner has, therefore, lodged a report before respondent No.2, who registered the same as Crime No.472/2012, for the offences under Sections 493 and 420 IPC against respondent No.3 and the Criminal Case is pending before the Court of the learned IV Additional Junior Civil Judge, Guntur. Respondent No.3, who was arrested in this regard, was released on bail pending trial of the Criminal Case and as he was allegedly trying to go abroad, the petitioner made a representation to respondent No.1 to seize the passport of respondent No.3. However, respondent No.1 has issued letter No.30(578)pol/2012, dated 21-09-2012, advising the petitioner to produce the order form the competent Court for seizing the passport. Feeling aggrieved by the said inaction, the petitioner filed this Writ Petition.