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Shaji vs State Of Kerala
2021 Latest Caselaw 12944 Ker

Citation : 2021 Latest Caselaw 12944 Ker
Judgement Date : 15 June, 2021

Kerala High Court
Shaji vs State Of Kerala on 15 June, 2021
        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. 2722 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CC 3976/2016 OF JUDICIAL
     MAGISTRATE OF FIRST CLASS ,CHAVAKKAD, THRISSUR
PETITIONER/S:

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

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


RESPONDENT/S:

         STATE OF KERALA
         REP. BY PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, ERNAKULAM - 682 031 (CRIME NO.1278/2016
         OF CHAVAKKAD 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. 2722 OF 2021

                                  ..2..



                               ORDER

The petitioner is arrayed as the sole accused in

crime No.1278/2016 of the Chavakkad Police Station

alleging offences punishable under Sections 341, 323,

452, 325, 427, 354 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.3976/2016 pending on the

files of the Judicial First Class Magistrate Court,

Chavakkad, on such conditions, which this Court deems

fit and proper.

The case is pending before the Judicial First Class

Magistrate Court, Chavakkad. Hence, the learned

Judicial First Class Magistrate, Chavakkad is directed to

consider and pass orders on the application, if any, filed

or to be filed by the petitioner, within a period of seven

days from the date of receipt of a copy of this order. CRL.MC NO. 2722 OF 2021

..3..

This Crl.M.C. is ordered accordingly.

Sd/-

N.ANIL KUMAR JUDGE

kkj CRL.MC NO. 2722 OF 2021

..4..

APPENDIX OF CRL.MC 2722/2021

PETITIONER ANNEXURE

Annexure I COPY OF THE ORDER DATED 06/07/2020 IN CMP NO.3112/2020 IN CC NO.3976/2016 PENDING ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT, CHAVAKKAD.

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

Annexure III TRUE COPY OF THE VISA

 
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