SUCHARITHA BOYAVS Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed to declare the action of the respondents No.2 to 4 in not returning the passport bearing No.K6894395 of the petitioner as illegal, arbitrary and in violation of Articles 14, 19, and 21 of the Constitution of India.

(2.) Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Home.

(3.) It is submitted by the petitioner that the action of the respondents No.2 to 4 is in violation of the fundamental rights of the petitioner under Articles 14, 19 and 21 of the Constitution of India. The petitioner is a resident of Abudhabi, UAE. Her brother Boya Sai Charan was married to one Boya Sushma on 24.05.2019 at Hyderabad. Due to disputes between them, a complaint was lodged by Boya Sushma, which was registered Cr.No.91 of 2021 under Section 498-A, 506 IPC and Sections 3 and 4 of the Dowry Prohibition Act. The petitioner herein is A4 in the said crime. The passport of the petitioner is valid upon 18.10.2022. She came to India for renewal of passport and when she landed at Rajiv Gandhi International Airport on 15.10.2021 from Abudhabi, she was handed over by the Immigration Authorities to the Deputy Commissioner of Police, Malkajgiri Zone/respondent No.3, along with her passport on the ground that she is arrayed as an accused in the aforesaid crime.