DANVATH BALAJI NAIK Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is the holder of a passport bearing No.L4514956 which is in continuation of his earlier passport bearing J5078902.

(2.) A criminal case had been filed against the petitioner under Sec. 498A of IPC read with Sec. 3 and 4 of the Dowry Prohibition Act and the same was registered as crime No.84 of 2019 in the Disha Police Station, Vijayawada. After the registration of the said crime, the 3rd respondent is said to have seized the passport of the petitioner and forwarded the same to the 2nd respondent for impounding the same on account of the pending criminal case against the petitioner.

(3.) The petitioner being aggrieved by the said action has approached this Court by way of the present Writ Petition.