Binesh .P.R vs State Of Kerala
2023 Latest Caselaw 11216 Ker

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
       FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH
                     KARTHIKA, 1945
                WP(C) NO. 35481 OF 2023
PETITIONER/S:

          BINESH .P.R
          AGED 43 YEARS
          S/O.RAVEENDRAN PULIKKALKUNNEL
          HOUSE,KUMBALAKODE.P.O PAZHAYANNUR,THRISSUR,
          PIN - 680587
          BY ADV K.VINAYA


RESPONDENTS:

   1      STATE OF KERALA
          REPRESENTED BY ITS PUBLIC PROSECUTOR HIGH
          COURT OF KERALA, ERNAKUILAM, PIN - 682018
   2      SUB INSPECTOR OF POLICE
          POLICE STATION, PAZHAYANNUR ,THRISSUR, PIN -
          680588
   3      THE PASSPORT OFFICER
          REGIONAL PASSPORT OFFICE, COCHIN, PIN - 682036

          BY DSGI - ADV. SRI. S.MANU
       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.10.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.35481/2023
                                      2




                  MURALI PURUSHOTHAMAN, J.
             ---------------------------------------------
                    W.P.(C) No.35481 of 2023
           -------------------------------------------------
              Dated this the 27th day of October, 2023


                                 JUDGMENT

The petitioner is a driver by profession and has a job

offer from Kuwait. The petitioner is an accused in a motor

accident case on the file of the Judicial First Class Magistrate

Court, Wadakkancherry as C.C. No. 735/2022. The said court

has by order dated 10.10.2023 in CMP No. 4541/2023 in C.C.

No. 735/2022 granted permission to the petitioner to go

abroad for a period of three years. Accordingly, the petitioner

has submitted Ext.P4 application for Police Clearance

Certificate. The grievance of the petitioner is that the 3 rd

respondent has not so far considered Ext.P4 application for

issuance of Police Clearance Certificate.

2. Heard the learned counsel for the petitioner, learned

DSGI for the 3rd respondent and the learned Government W.P.(C) No.35481/2023

Pleader for respondents 1 and 2.

3. It is submitted by the petitioner that any delay in

issuance of Police Clearance Certificate would affect his job

prospects abroad.

In the facts and circumstances of the case, there will be

a direction to the 3rd respondent to consider Ext.P4 application

for Police Clearance Certificate as expeditiously as possible, at

any rate, within a period of one week from the date of receipt

of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

al/-

W.P.(C) No.35481/2023

APPENDIX OF WP(C) 35481/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FIR IN CRIME NO 77 OF 2022 OF PAZHAYANNUR POLICE STATION DATED 9.2.2022 Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF PASSPORT ISSUED IN THE NAME OF THE PETITIONER DATED 26.11.2021 Exhibit P3 A TRUE COPY OF THE VALID VISA ISSUED IN THE NAME OF THE PETITIONER DATED 23.7.2023 Exhibit P4 A TRUE COPY OF THE APPLICATION DATED 19.10.2023 FILED BY THE PETITIONER ALONG WITH THE ORDER DATED 10.10.2023 OF JFCM WADAKKANCHERRY TO THE REGIONAL PASSPORT OFFICER, COCHIN