Harikrishnan vs The State Of Kerala
2021 Latest Caselaw 979 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                         WP(C).No.701 OF 2021


PETITIONER:

               HARIKRISHNAN,
               AGED 24 YEARS,
               S/O.MADHUSOODHANAN,
               RESIDING AT HARI SREE VILASOM, THALIKKUZHY, PULIMATH,
               KILIMANOOR, THIRUVANANTHAPURAM DISTRICT.

               BY ADVS.
               SMT.PARVATHY S.KRISHNAN
               SHRI.MITHUN P.

RESPONDENTS:

      1        THE STATE OF KERALA,
               HOME DEPARTMENT,
               REPRESENTED BY ITS PRINCIPAL SECRETARY,
               THIRUVANANTHAPURAM-695 001.

      2        THE DISTRICT POLICE CHIEF,
               THIRUVANANTHAPURAM RURAL,
               THIRUVANANTHAPURAM-695 033.

      3        STATION HOUSE OFFICER,
               KILIMANOOR POLICE STATION, KILIMANOOR,
               THIRUVANANTHAPURAM-695 601.

               BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.701 OF 2021(K)

                                2




                             JUDGMENT

The petitioner is aggrieved by the

refusal on the part of 3rd respondent to issue

a clearance certificate. At the same time, it

is stated that crime no.1914 of 2017 has been

registered against the petitioner in

Kilimanoor Police Station.

2. Petitioner submits that he wants to

appear for recruitment to Army, which is

scheduled on 16.01.2021.

Therefore, there shall be a direction

to the 3rd respondent to issue a certificate

endorsing the pendency of the crime also,

within a period of three days.

              Accordingly,      the        writ   petition    is

    disposed of.                                     Sd/-

                                                  P.V.ASHA
                                                    JUDGE
    ww

WP(C).No.701 OF 2021(K)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE E-CHALAN RECEIVED ON PAYMENT OF THE REQUIRED FEE, DATED 28.12.2020.

EXHIBIT P2 THE CITIZENS COPY OF THE FIR IN CRIME NO.1914 OF 2017 OF KILIMANOOR POLICE STATION.