Noorjahan vs Union Of India
2022 Latest Caselaw 11714 Ker

OP(Crl.) No.544/2022                          1/2




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
              Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                         IA.NO.3/2022 IN OP(CRL.) NO. 544 OF 2022

          LP.NO.38/2015 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, CHAVAKKAD


    PETITIONERS/PETITIONERS:


              NOORJAHAN

              AGED 35 YEARS, W/O.BADUSHA,

              RESIDING AT KERANTAKATH HOUSE, THIRUVATHRA DESOM,

              MANATHALA VILLAGE, CHAVAKKAD TALUK, THRISSUR- 680506


    RESPONDENTS/RESPONDENTS:


     1.       UNION OF INDIA

              REPRESENTED BY THE SECRETARY- CPV AND OIA DIVISIONS

              MINISTRY OF EXTERNAL AFFAIRS, 74B, SOUTH BLOCK, NEW DELHI- 110001

     2.       THE REGIONAL PASSPORT OFFICER

              REGIONAL PASSPORT OFFICE, PANAMPILLY NAGAR,

              ERNAKULAM - 682036

     3.       THE SHO - CHAVAKKAD POLICE STATION,

              CHAVAKKAD, THRISSUR- 680506

     4.       THE PASSPORT OFFICER

              THE PASSPORT AUTHORITY, INDIAN EMBASSY, DIPLOMATIC ENCLAVE

              SAFAT, ARABIAN GULF ST., KUWAIT CITY 13015, KUWAIT.


              Application praying that in the circumstances stated in the

    affidavit filed therewith the High Court be pleased to grant extension

    of time to the husband of the petitioner to surrender before the Hon'ble

    Magistrate Court, Chavakkad in LP.No.38/2015 for a period of 2 weeks

    from the date of issue of emergency travel document as directed by this

    Hon'ble Court, in the interest of justice.
 OP(Crl.) No.544/2022                          2/2




              This petition again coming on for orders upon perusing the

    application and the affidavit filed in support thereof, and this Court's

    Final judgment dated 27/10/2022 and upon hearing the arguments of

    M/S.RAJIT and ARJUN S., Advocates for the petitioner and of SRI.MANU S.,

    DEPUTY SOLICITOR GENERAL OF INDIA FOR 1st respondent and SR.PUBLIC

    PROSECUTOR for the 3rd respondent, the court passed the following:


                                         ORDER

Allowed.

Period fixed by this Court for the surrender of the 3rd respondent

before the learned Magistrate shall stand enlarged for a period of one

month from today.

Sd/- ZIYAD RAHMAN A.A., JUDGE

20-12-2022 /True Copy/ Assistant Registrar