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Supreme Court Of India

(From : 2007 Cri LJ (NOC) 226 : 2007 (138) DLT 123)

Hon'ble Judge(s): P. P. Naolekar, Markandeya Katju , JJ

Criminal P.C. (2 of 1974) , S.102, S.104, S.165— Passports Act (15 of 1967) , S.10— Power of Police to seize property - Does not extend to impounding of passport - Even Court cannot impound passport - Provisions of Passports Act prevail over Criminal P.C. - 'Seize' and 'impounding' - Convey different meaning. 2007 Cri LJ (NOC) 226 : 2007 (138) DLT 123, Reversed.Interpretation of Statutes - Special Act excludes general Act.Words and Phrases - Seize and Impound - Difference. While the police may have the power to seize a passport under Section 102(1), Cr.P.C., it does not have the power to impound the same. Impounding of a passport can only be done by the passport authority under Section 10(3) of the Passports Act, 1967. Even the Court cannot impound a passport. Though, Section 104, Cr.P.C. states that the Court may, if it thinks fit, impound any document or thing produced @page-SC1415 before it, this provision will only enable the Court to impound any document or thing Other than a passport. This is because impounding passport is provided for in Section 10(3) of the Passports Act. The Passports Act is a special law while the Cr.P.C. is a general law. It is well settled that the special law prevails over the general law.2007 Cri LJ (NOC) 226 : 2007 (138) DLT 123, Reversed.(Para 9 11 ....