Vibin Wilfred vs State Of Kerala
2023 Latest Caselaw 11068 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                     CRL.MC NO. 2201 OF 2021
AGAINST THE ORDER/JUDGMENT IN CC 1621/2019 OF JUDICIAL FIRST CLASS
                   MAGISTRATE COURT-I ,VARKALA
PETITIONER/2ND ACCUSED:

          VIBIN WILFRED
          AGED 22 YEARS
          S/O. WILFRED JOSEPH, RESIDING AT VIBIN COTTAGE,
          (AMBADY), CHERUKARA DESOM, HARIHARAPURAM P.O, AIYROOR
          VILLAGE, THIRUVANANTHAPURAM DISTRICT, PIN - 695310.

          BY ADVS.
          J.R.PREM NAVAZ
          SHRI.SUMEEN S.



RESPONDENTS/COMPLAINANT AND STATE:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM, PIN - 682032.

    2     THE STATION HOUSE OFFICER,
          AYIROOR POLICE STATION, THIRUVANANTHAPURAM DISTRICT,
          PIN - 695310.


OTHER PRESENT:

          SRI HRITHWIK, PP




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
26.10.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 2201 OF 2021


                                      2


                   P.V.KUNHIKRISHNAN
              ---------------------
                  CRL.MC No. 2201 OF 2021
           ---------------------------
            Dated this the 26th day of October, 2023

                                 ORDER

This Crl.MC is filed with the following prayer:-

"to issue a Police Clearance Certificate with international recognition for foreign stay/employment/immigration to the petitioner subject to verification about antecedents of the petitioner other than the case pending before the court of Judicial Magistrate of First Class-I, Varkala, Thiruvananthapuram as CC No.1621 of 2019 and pass such other orders as this Hon'ble Court feels just and proper in the facts and circumstances of this case in the interest of justice and to secure the

ends of justice." (SIC)

2. The main prayer in this Crl.MC is to issue a

direction to the 2nd respondent to issue Police Clearance

Certificate. It is submitted that, because of the pendency of

C.C.No.1621/2019 before the Judicial First Class Magistrate

Court-I, Varkala, the Police Clearance Certificate is not

being given to the petitioner. There is no bar in giving a CRL.MC NO. 2201 OF 2021

Police Clearance Certificate, after mentioning the pending

criminal cases, if any.

Therefore, this Crl.MC is disposed of making it clear

that the Police Clearance Certificate can be issued noting

the pending criminal case registered, if any, against the

petitioner.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

bng CRL.MC NO. 2201 OF 2021

APPENDIX OF CRL.MC 2201/2021

PETITIONER ANNEXURES

ANNEXURE A1 THE TRUE COPY OF THE FIR IN CRIME NO.

652 OF 2019 OF AYIROOR POLICE STATION, THIRUVANANTHAPURAM DISTRICT.

ANNEXURE A2 THE TRUE COPY OF THE FINAL REPORT IN CRIME NO. 652 OF 2019 OF AYIROOR POLICE STATION THIRUVANANTHAPURAM DISTRICT.

ANNEXURE A3 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER.