Shaji vs State Of Kerala
2021 Latest Caselaw 12941 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
TUESDAY, THE 15TH DAY OF JUNE 2021 / 25TH JYAISHTA, 1943
                 CRL.MC NO. 2724 OF 2021
   AGAINST THE ORDER/JUDGMENT IN CC 4/2018 OF JUDICIAL
    MAGISTRATE OF FIRST CLASS -II,THRISSUR, THRISSUR
PETITIONER/S:

         SHAJI
         AGED 44 YEARS
         S/O.KUTTAN, SHAJI BHAVAN, HOUSE NO.368, WARD NO
         IX, NADATHARA PANCHAYATH, KOZHUKKULLY VILLAGE,
         THRISSUR.

        BY ADVS.
        S.RAJEEV
        K.K.DHEERENDRAKRISHNAN
        V.MADHUSUDHANAN
        V.VINAY
        M.S.ANEER


RESPONDENT/S:

         STATE OF KERALA
         REP. BY PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, ERNAKULAM - 682 031 (CRIME NO.1304/2017
         OF TOWN WEST POLICE STATION, THRISSUR
         DISTRICT).


OTHER PRESENT:

         PP. SRI. AJITH MURALI


THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
15.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CRL.MC NO. 2724 OF 2021

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                          ORDER

The petitioner is arrayed as the sole accused in

crime No.1304/2017 registered by Thrissur Police Station

alleging offences punishable under Sections 341, 294(b)

and 506 of the Indian Penal Code.

2. This Crl.M.C. is filed seeking to grant No

Objection Certificate/permission to the petitioner to

renew the passport in C.C.No.4/2018 pending on the files

of the Judicial First Class Magistrate Court-II, Thrissur,

on such conditions, which this Court deems fit and

proper.

3. The case is pending before the Judicial First

Class Magistrate Court-II, Thrissur. Considering the fact

that the case is pending before the Judicial First Class

Magistrate Court - II, Thrissur, the learned Judicial First

Class Magistrate-II, Thrissur is directed to consider and CRL.MC NO. 2724 OF 2021

..3..

pass orders on the the application, if any, filed or to be

filed by the petitioner for the said purpose, within a

period of seven days from the date of receipt of a copy of

this order.

This Crl.M.C. is disposed of accordingly.

Sd/-

N.ANIL KUMAR JUDGE

kkj CRL.MC NO. 2724 OF 2021

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APPENDIX OF CRL.MC 2724/2021

PETITIONER ANNEXURE

Annexure I COPY OF THE ORDER DATED 15/07/2020 IN CMP NO.3560/2020 IN CC NO.4/2018 PENDING ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, THRISSUR.

Annexure II A TRUE COPY OF THE RELEVANT PAGE OF PASSPORT.

Annexure III TRUE COPY OF THE VISA.