Telangana High Court
Zainab Surayya, Gulburga, Karnataka. vs The State Of Tg.,Home,Hyd.,And 3 Otrs. on 19 December, 2024
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.3546 OF 2015
ORDER:(ORAL) This writ petition is filed by the petitioner seeking to declare the action of the respondent authorities in impounding her passport bearing No.H3356926 as illegal and arbitrary.
2. Heard Mr. Muddu Vijay, learned Senior Counsel appearing for Aequitasjuris Law Firm, learned counsel for the petitioner, and Mr. R. Laxmikanth Reddy, learned Assistant Government Pleader for Home, and perused the material available on record.
3. The petitioner was arrayed as accused in Crime No.632 of 2008 of Sanjeeva Reddy Nagar Police Station, registered for the offences under Sections 498-A IPC and Sections 4 and 6 of the Dowry Prohibition Act.
4. Interim order dated 23.11.2015 was passed by this Court directing the respondent authorities to release the passport of the petitioner on condition of the petitioner depositing the sum of Rs.3,00,000/- before the trial Court.
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5. Mr. Muddu Vijay, learned Senior Counsel appearing for Aequitasjuris Law Firm, learned counsel for the petitioner, furnished a copy of the order passed in W.P.No.6403 of 2015, dated 14.03.2024, whereunder the proceedings in C.C.No.668 of 2010 on the file of XIII Additional Chief Metropolitan Magistrate, Hyderabad, arising out of Cr.No.632 of 2008 on the file of Sanjeeva Reddy Nagar Police Station, Hyderabad, have been quashed. The petitioner herein is petitioner No.4 in the said writ petition.
6. In view of the above, the writ petition is allowed. The XIII Additional Chief Metropolitan Magistrate, Hyderabad, is directed to return the amount of Rs.3,00,000/-, deposited by the petitioner pursuant to the interim order dated 23.11.2015, along with interest accrued thereon to the petitioner. No order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
____________________ B. VIJAYSEN REDDY, J Date: 19.12.2024 vv