CHENNUPATI KRANTHI KUMAR vs. THE STATE OF ANDHRA PRADESH

2023 INSC 645 NON­REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal Nos.1601–1602 of 2023   Chennupati Kranthi Kumar       … Appellant versus The State of Andhra Pradesh & Ors.          … Respondents J U D G M E N T ABHAY S. OKA, J. 1. Though the dispute involved in these appeals concerns the return of the passport of the appellant, it is an outcome of th a   matrimonial   dispute   between   the   appellant   and   4 respondent who is his wife.   With a view to understand the controversy,   a   brief   reference   to   factual   aspects   will   be necessary. FACTUAL ASPECTS 2. The   appellant   is   accused   no.1   in   a   prosecution   for offences punishable under Sections 498­A, 403 and 406 of the Indian Penal Code, 1860 (for short, ‘IPC’) and Sections 3 Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.07.25 18:14:22 IST Reason: and 4 of the Dowry Prohibition Act, 1961 (for short, ‘the 1961 Act’).   During the course of the investigation into the said Criminal Appeal Nos.1601­1602 of 2023 Page 1 of 10 offences, the Police issued a notice under Section 91 of the Code of Criminal Procedure, 1973 (for short, ‘Cr.P.C.’) calling upon the appellant to produce his passport.  Accordingly, the appellant   submitted   his   passport   to   the   concerned   police station, which in turn, handed over the original passport to rd the 3   respondent – Regional Passport Office at Hyderabad. rd There   was   a   correspondence   exchanged   between   the   3 rd respondent and the appellant.   The 3   respondent issued a th letter dated 11  February 2021 informing the appellant to get permission from the competent Court for the release of his passport. 3. The appellant is working in a company in USA.   He came   to   India   on   a   leave   to   perform   the   first   death anniversary rituals of his father.   While he was in India, a th complaint was filed by the 4   respondent–wife against the appellant   and   other   family   members   for   the   offences punishable under Sections 498­A, 403 and 406 of IPC and th Sections 3 and 4 of the 1961 Act.   Prior to that, on 19 rd January   2021,   the   3   respondent   issued   a   notice   to   the appellant, in which it was recorded that the Police authorities have forwarded his original passport to him.   In the same notice, it was alleged that the appellant was in possession of th the passport of 4  respondent.  The appellant was called upon th to return the passport to the 4  respondent.   Criminal Appeal Nos.1601­1602 of 2023 Page 2 of 10 4. The appellant made an application to the Court of the learned   II   Additional   Chief   Metropolitan   Magistrate–cum– Mahila Magistrate, Vijayawada for issuing a direction to the rd 3  respondent to return the passport.  The appellant pleaded that he has a fundamental right to travel abroad conferred by Article 21 of the Constitution of India.  He pointed out in the application that he needs to go back to USA to attend his job. th The application was opposed by the 4  respondent on various th grounds.  On 14  June 2022, the application was dismissed by the learned II Additional Chief Metropolitan Magistrate­ cum­Mahila Magistrate.   Being aggrieved by the said order, the appellant filed a petition under Section 482 of Cr. P.C before the High Court.  By the impugned judgment and order, rd the High Court of Andhra Pradesh directed the 3  respondent to return the passport of the appellant to facilitate his travel abroad, subject to the following conditions:  a. The appellant shall deposit a sum of  ₹ 10 lakhs by way of a Fixed Deposit Receipt in the name of the th 4  respondent; and  b. The appellant shall submit the original passports th of the 4  respondent and his minor son.  The appellant was aggrieved by the condition of producing the th passports of his son (who is a citizen of USA) and his wife – 4 respondent.  The appellant applied for the modification of the said order insofar as it directed him to return the passports of Criminal Appeal Nos.1601­1602 of 2023 Page 3 of 10 his wife and minor son.  The contention of the appellant was that the passport of his son was lost in July 2021 and that the appellant has complied with the necessary procedure to get   a   new   passport   issued.     He   also   contended   that   the th appellant was not in possession of the passport of the 4 respondent.     He,   however,   agreed   to   comply   with   the condition for depositing the sum of  ₹ 10 lakhs by way of Fixed th Deposit Receipt in the name of the 4  respondent–wife.  Even the said application was rejected by the High Court.  Both the aforesaid orders have been challenged in these appeals. SUBMISSIONS 5. The learned counsel appearing for the appellant relied upon a decision of this Court in the case of  Suresh Nanda v. 1 Central Bureau of Investigation   by submitting that there is no power vesting in the Police to impound a passport.  He further submitted that the power to impound passport vests only in the Passport Authority under the Passports Act, 1967 (for   short,   ‘the   PP   Act’).     He   submitted   that   in   fact,   the appellant’s passport was never impounded and therefore, it must be returned to him unconditionally.  6. The learned Additional Solicitor General appearing for rd the 3  respondent – Regional Passport Office submitted that a duplicate passport cannot be issued under the provisions of th the   PP   Act   and   Rules   framed   thereunder.     However,   4 1   (2008) 3 SCC 674 Criminal Appeal Nos.1601­1602 of 2023 Page 4 of 10 respondent can apply for the reissue of passport provided she establishes that her passport has been lost.  On a query made by   the   Court,   he   accepted   that   there   was   no   order   of impounding the appellant’s passport made in accordance with Section 10 (3) of the PP Act.  th 7. The learned counsel appearing for the 4  respondent – wife submitted that the stand taken by the appellant that the th passport of the 4   respondent–wife was never with him is completely false.  Therefore, the direction issued by the High Court was perfectly justified.  He urged that the rights of the th 4   respondent cannot be allowed to be defeated.   He also pointed out the conduct of the appellant which according to him was objectionable.  His submission is that the appellant has indulged in the suppression of facts. OUR VIEW A relevant decision of this Court on the issue involved is 8. 1 in the case of   Suresh Nanda .  In the said decision, it was held that the power under Section 104 of Cr.P.C. cannot be invoked   to   impound   a   passport.     The   reason   is   that   the provisions of the PP Act which deal with the specific subject of impounding   passports   shall   prevail   over   Section   104   of Cr.P.C. Moreover, it was held that under Section 102 (1) of Cr.P.C., the Police have the power to seize the passport but there is no power to impound the same.  It was held that even if the power of seizure of a passport is exercised under Section 102, the Police cannot withhold the said document and the Criminal Appeal Nos.1601­1602 of 2023 Page 5 of 10 same must be forwarded to the Passport Authority.   It is, thereafter, for the Passport Authority to decide whether the passport needs to be impounded.  9. It is an accepted position that the Police took custody of the   appellant’s   passport   in   the   exercise   of   powers   under rd Section 91 of Cr.P.C. and handed over the same to the 3 respondent.   Sub­Section (1) of Section 91 of Cr.P.C. reads thus: “91. Summons to produce document or other thing:­ (1)   Whenever   any   Court   or   any   officer   in charge of a police station considers that the production of any document or other thing is necessary or desirable for the purposes of any   investigation,   inquiry,   trial   or   other proceeding   under   this   Code   by   or   before such Court or officer, such Court may issue a summons, or such officer a written order, to the person in whose possession or power such document or thing is believed to be, requiring him to attend and produce it, or to produce it, at the time and place stated in the summons or order. (2) .. .. .. .. .. .. .. .. .. .. .. .. .. (3) .. .. .. .. .. .. .. .. .. .. .. .. .. ” We fail to understand why the passport of the appellant was required   for   the   purpose   of   the   pending   criminal   case. Therefore, the exercise of calling upon the appellant to submit his   passport   was   not   legal.     Thereafter,   the   passport   was never impounded in exercise of power under Section 10 of the Criminal Appeal Nos.1601­1602 of 2023 Page 6 of 10 PP Act.  There is nothing on record to show that the passport was seized under Section 102 of Cr.P.C.  As there was neither a   seizure   of   the   passport   nor   impounding   thereof,   the appellant was entitled to return of the passport. 10. Paragraph   13   of   the   impugned   judgment   and   order reads thus: “13.   Therefore,   in   the   peculiar   facts   and circumstances of the case and keeping in view the  interest  of  both  the  parties,  this Court deems it appropriate to set aside the Order under Revision and direct the release of Passport of the petitioner to facilitate his travel to abroad subject to the condition of the   petitioner   depositing   a   sum   of Rs.10,00,000/­ by way of F.D.R., in favour th of the 4   respondent/ de facto   complainant along with the Original Passports of the 4th respondent/ de   facto   complainant   and   her son   before   the   learned   II   Additional   Chief Metropolitan   Magistrate­cum­Mahila Magistrate, Vijayawada, within a period of four (4) weeks from the date of receipt of a copy of this Order. Further, the petitioner shall   file   an   Undertaking­Affidavit   that   he would return to India within a period of six months   and   cooperate   for   expeditious disposal of the above said C.C. In the event, the   petitioner   fails   to   return   back,   the F.D.R., shall stand forfeited in favour of the th 4  respondent/ de facto  complainant. ” As there was neither a seizure nor impounding of the rd passport,   it   was   unauthorisedly   retained   by   the   3 respondent. In fact, the High Court directed the return of the passport subject to a deposit of a sum of  ₹ 10 lakhs by way of Criminal Appeal Nos.1601­1602 of 2023 Page 7 of 10 th Fixed Deposit Receipt in the name of the 4  respondent.  As the High Court permitted the appellant to travel abroad, this condition was imposed to ensure that the appellant comes back as per his undertaking to attend the trial.   But, the direction   to   the   appellant   to   return   the   passports   of   the appellant’s son and wife was not supported by law.  Therefore, rd the High Court ought to have directed the 3  respondent to return the passport.  We may note here that the appellant is not aggrieved by the direction to make a fixed deposit of  ₹ 10 lakhs. 11. The direction to return the passports of his wife and son as a condition for the release of the appellant’s passport was completely illegal.   As regards the passport of the son, it is taken care of as the appellant has followed the prescribed procedure in USA regarding lost passports.  The condition of th returning the passport of the 4   respondent could not have been   imposed   at   all   as   the   act   of   the   Passport   Officer   of retaining   the   appellant’s   passport   was   completely   illegal. Therefore, the said respondent can make an application in a prescribed   form   to   the   competent   regional   officer   for   the reissue of the passport.   If the validity of the passport has expired   and   the   period   provided   for   renewal   thereof   has th expired,   she   can   apply   for   a   fresh   passport.     If   the   4 respondent wants some documents from the appellant only for the purposes of filing an application for the reissue of the passport or for grant of a fresh passport, the appellant shall cooperate by doing the needful. Criminal Appeal Nos.1601­1602 of 2023 Page 8 of 10 12. Accordingly,   the   appeals   succeed   and   we   pass   the following order:  a. The   condition   imposed   on   the   appellant   by   the th impugned order of returning the passports of the 4 respondent and of the son is set aside; th b. It will be open for the 4  respondent to apply to the concerned   Regional   Passport   Office   in   prescribed format for the reissue of her passport or for grant of a fresh passport.  The concerned Regional Passport Office   shall   process   the   said   application   on   the th footing that her passport has been lost.   The 4 respondent shall not be called upon to produce the proof of loss of passport.   Filing a report to the Police   about   the   loss   of   the   passport   shall   be sufficient.   The application shall be processed as expeditiously as possible; c. The appellant shall render all possible cooperation th to the 4   respondent for getting the passport by providing  documents, if any, required as per the Passports Rules, 1980; d. Rest of the order stands confirmed; and   Criminal Appeal Nos.1601­1602 of 2023 Page 9 of 10 e. The appeals are partly allowed on the above terms. There will be no order as to costs.  ………………………..J.  (Abhay S. Oka) ………………………..J.   (Rajesh Bindal) New Delhi; July 25, 2023. Criminal Appeal Nos.1601­1602 of 2023 Page 10 of 10