Unknown vs By Adv. Sri.Rajiv Nambisan
2021 Latest Caselaw 791 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                      WP(C).No.27745 OF 2020(P)


PETITIONER

               HARIS T.A.
               AGED 33 YEARS
               S/O.ABDULLA, RESIDING AT THOPPIL HOUSE,
               MANJALI KARA, KARUMALLOOR VILLAGE, NORTH PARAVUR,
               ERNAKULAM DISTRICT, PIN 683 520

               BY ADV. SRI.RAJIV NAMBISAN

RESPONDENTS:

      1        STATE OF KERALA
               REP.BY DISTRICT SUPERINTENDENT OF POLICE,
               ERNAKULAM RURAL, ALUVA 683101

      2        THE STATION HOUSE OFFICER
               ALUVA WEST POLICE STATION, ALUVA,
               ERNAKULAM DISTRICT 683101


               SMT.VINITHA.B , GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                           2

WP(C).No.27745 OF 2020(P)


                                JUDGMENT

Dated this the 8th day of January 2021

The petitioner has filed this writ petition

aggrieved by the denial of the Police Clearance

Certificate. It is stated that, he is working in

AIAPSL at Nedumbassery. At the same time it is also

stated that, he is the 28th accused in Crime

No.636/2018 of Aluva West Police Station for

offences punishable under Sections 143, 341, 353

r/w Section 149 of IPC.

2. As the request of the petitioner is for a

Clearance Certificate and admittedly there is a

crime pending against him, there shall be a

direction to the 2nd respondent to issue a

certificate endorsing pendency of the crime in the

said certificate, within a period of one week from

the date of receipt of a copy of this judgment.

This writ petition is disposed of

accordingly.

Sd/-

P.V.ASHA

JUDGE

hmh

WP(C).No.27745 OF 2020(P)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 APPLICATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DT.15.5.2020

EXHIBIT P2 APPLICATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT UNDER RTI ACT, DT.22.9.2020

EXHIBIT P3 LETTER ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED 19.10.2020

EXHIBIT P4 TRUE COPY OF THE FINAL REPORT SUBMITTED BY 2ND RESPONDENT IN CRIME NO.636/2018 OF ALUVA WEST P.S.DT.3.12.2018

EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF KERALA HIGH COURT IN WP(C) NO.24734/2020 DT.12.11.2020

RESPONDENT'S/S EXHIBITS: NIL