Sunil K.R vs The Station House Officer
2021 Latest Caselaw 9957 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       WP(C).No.7623 OF 2021(C)


PETITIONER:

               SUNIL K.R.,
               AGED 29 YEARS,
               S/O.RAJAN, KAVUNKA PARAMBU HOUSE, NAYATHODU, ANGAMALY
               VILLAGE, NEDUMBASSERRY AIR PORT,
               ERNAKULAM RURAL.

               BY ADVS.
               SMT.V.GEETHA POTTI
               SRI.V.N.SUBASH

RESPONDENTS:

      1        THE STATION HOUSE OFFICER,
               NEDUMBASSERY POLICE STATION, NEDUMBASSERY, ERNAKULAM
               DISTRICT-682 030.

      2        THE SUPERINTENDENT OF POLICE,
               ERNAKULAM RURAL,
               OFFICE OF THE SUPERINTENDENT OF POLICE, ALUVA,
               ERNAKULAM-682 020.

               BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7623 of 2021(C)
                                     2


                               JUDGMENT

The petitioner claims that he

requires a police clearance certificate for

production before his employer as he is

working as Technical Assistant in Glidepath

Pvt. Ltd., which is an agency of Cochin

International Airport.

2. It is stated that the petitioner is

the 2nd accused in Crime No.897 of 2020 of

Nedumbassery Police Station registered on

24.09.2020 for offences under Section

294(b), 506, 447 and 34 of IPC. Petitioner

submits that though he approached the 1st

respondent, the certificate is not issued on

account of the pendency of the criminal

case.

In the said circumstances, there

shall be a direction to the 2nd respondent to

issue a certificate endorsing the details WP(C).No.7623 of 2021(C)

regarding the Crime No.897 of 2020 in the

said certificate, within a period of one

week, from the date of receipt of a copy of

the judgment.

Accordingly, the writ petition is

disposed of.

Sd/-

P.V.ASHA JUDGE ww WP(C).No.7623 of 2021(C)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO.897/2020 DATED 24.9.2020 OF NEDUMBASSERY POLICE STATION.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN WP(C) 14360/2015 OF THIS HON'BLE COURT.