MOHAMMED IMMAD ULLAH KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed to declare action of 2nd respondent in insisting upon the petitioners to surrender their passports bearing Nos.N3332679 and M3832699 to him within 21 days even without considering the explanation submitted by them vide letter dtd. 29/4/2021 in consequence to the registration of Cr.No.184 of 2019 on the file of 3rd respondent on a complaint dtd. 12/4/2021 lodged by 4th respondent, as illegal and consequently set aside the same.

(2.) Heard Ms. S.Madhavi, learned counsel representing M/s Barkha Bhalla, learned counsel for the petitioners, Sri Namavarapu Rajeshwar Rao, Assistant Solicitor General of India and Sri Mohd.Muzaffar Ullah Khan, learned counsel appearing for 4th respondent. Perused the record.

(3.) Perusal of the record would reveal that the petitioners herein are accused in C.C.No.14243 of 2019 pending on the file of XIII Additional Metropolitan Magistrate, Nampally. The offences alleged against them are under Ss. 498-A and 406 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act. The said Court has also issued Non Bailable Warrants (NBWs) against the petitioners herein.