Sulaiman vs Regional Passport Officer
2021 Latest Caselaw 16740 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
     WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                          CRL.MC NO. 2893 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CMP NO.1082/2021 IN CC 782/2017 OF
         JUDICIAL MAGISTRATE OF FIRST CLASS ,NADAPURAM, KOZHIKODE
PETITIONER/ACCUSED:
           SULAIMAN, AGED 55 YEARS
           S/O. MOIDEEN, KULAGARATH HOUSE, KAYAKKODI P.O., VADAKARA
           TALUK, KOZHIKODE.

             BY ADVS.
             SHARAN SHAHIER
             LILIN LAL


RESPONDENTS/[email protected]:
     1     REGIONAL PASSPORT OFFICER
           OFFICE OF THE REGIONAL PASSPORT OFFICER, ERANHIPPALAM P.
           O., KOZHIKODE, KERALA - 673006.

     2       SUB INSPECTOR OF POLICE
             KUTTIADY POLICE STATION, KUTTIADY, KERALA - 673508.

     3       STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM - 682 031.

*ADDL.R4     THE CONSULATE GENERAL OF INDIA
             AL HAMRIYA DIPLOMATIC ENCLAVE , P.O.BOX 737, DUBAI
             UNITED ARAB EMIRATES (UAE).

             *(IMPLEADED AS ADDL R4 AS PER ORDER DATED 11/8/21 IN
             CRL.MA 1/21)

             BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA


OTHER PRESENT:
           Sri C S HRITHWIK, SR PP


     THIS    CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.A.No. 1 of 2021 &
Crl.M.C. No. 2893   of 2021
                                        2


                            ASHOK MENON, J.
                   -------------------------------
                      Crl.M.A.No.     1   of 2021
                                   in
                     Crl.M.C. No. 2893     of 2021
                                    &
                     Crl.M.C. No. 2893     of 2021
                   -------------------------------
                  Dated this the 11th of August 2021

                                   O R D E R

Crl.M.A.No.1 of 2021

Allowed and the additional 4th respondent is impleaded.

Crl.M.C.No.2893 of 2021

The petitioner is presently staying abroad with the

permission of the court and the learned Judicial First Class

Magistrate Court, Nadapuram vide Annexure-1 order dismissed

the application for extension of time to surrender before that

court.

It is submitted that because of the present pandemic

situation and lack of flights, he was not able to surrender

before the court on time. He therefore seeks extension of

time. His passport has already expired, and therefore, he Crl.M.A.No. 1 of 2021 & Crl.M.C. No. 2893 of 2021

would like to apply for renewal of passport before the

Consulate General of India at Dubai.

The petitioner is granted the liberty to approach the

4th respondent-Consulate General of India for applying for

renewal of his passport and he shall be granted renewal of

the passport for a period of two years, if all other

conditions are fulfilled, so as to enable him to return to

India. Soon after returning India, he shall surrender his

passport before the jurisdictional court within a period of

three months.

Sd/-

ASHOK MENON JUDGE dkr Crl.M.A.No. 1 of 2021 & Crl.M.C. No. 2893 of 2021

APPENDIX OF CRL.MC 2893/2021

PETITIONER ANNEXURE

Annexure 1 A CERTIFIED COPY OF THE ORDER DATED 03.05.2021 IN CMP 1082/2021 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT, NADAPURAM.