Sijomon Joseph, S/O P V Joseph vs Union Of India Represented By Its ...
2024 Latest Caselaw 29481 Ker

Kerala High Court

Sijomon Joseph, S/O P V Joseph vs Union Of India Represented By Its ... on 17 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 36515 OF 2024
                                           1




                                                                  2024:KER:76986
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                     THE HONOURABLE MR. JUSTICE D. K. SINGH

         THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                             WP(C) NO. 36515 OF 2024


PETITIONER:

              SIJOMON JOSEPH, S/O P V JOSEPH
              AGED 36 YEARS
              PARIYATHU HOUSE, KURIANADU P.O. MONIPPALLY, KOTTAYAM, PIN -
              686636


              BY ADVS.
              TITUS MANI
              P.A.JACOB
              BINNY THOMAS
              SWAROOP A.P.
              VISHNU C.




RESPONDENTS:

     1        UNION OF INDIA REPRESENTED BY ITS SECRETARY
              MINISTRY OF EXTERNAL AFFAIRS NEW DELHI, PIN - 110001

     2        REGIONAL PASSPORT OFFICER
              REGIONAL PASSPORT OFFICE, PANAMPALLY NAGAR, ERNAKULAM, PIN -
              682036

     3        STATE OF KERALA
              REPRESENTED BY SECRETARY HOME DEPARTMENT GOVERNMENT OF
              KERALA, THIRUVANANTHAPURAM, PIN - 695001

              SRI.T.C.KRISHNA - DSGI
              SRI.S.GOPINATHAN - SR.G.P


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36515 OF 2024
                                 2




                                                      2024:KER:76986
                           JUDGMENT

Dated this the 17th day of October, 2024

After arguing for sometime, the learned counsel for the

petitioner submits that he would like to withdraw the writ

petition with liberty to approach the concerned Court, where

the criminal case against him is pending, seeking permission

to go abroad and if the petitioner gets permission from the

concerned Court, where the criminal case is pending, to go

abroad, the petitioner shall make an application for

renewal/issuance of a fresh passport.

2. If the petitioner obtains permission to go abroad from

the competent Court, where the criminal case is pending, the

petitioner's application for renewal/issuance of the passport

shall be considered expeditiously, in accordance with law.

With the above observation, this writ petition is

dismissed as withdrawn.

Sd/-

D. K. SINGH JUDGE

AP WP(C) NO. 36515 OF 2024

2024:KER:76986 APPENDIX OF WP(C) 36515/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PASSPORT BEARING NO.V9522895 HAVING VALIDITY UP TO 05-05-2032.

Exhibit P2 TRUE COPY OF EMPLOYMENT CERTIFICATE DATED 11-10-

Exhibit P3 THE TRUE COPY OF THE FIR DATED 25-09-2024

Exhibit P3(a) TRUE TRANSLATION OF RELEVANT PAGES OF EXHIBIT P3 FIR

Exhibit P4 TRUE COPY OF THE SAID ORDER DATED 7-10-2024 IN

Exhibit P5 TRUE COPY OF THE LOST PROPERTY CERTIFICATE DATED 11-10-2024

Exhibit P6 TRUE COPY OF THE E-MAIL DATED 11-10-2024

Exhibit P7 TRUE COPY OF THE APPLICATION DATED 11-10-2024

Exhibit P8 TRUE COPY OF THE APPLICATION WITH CLOSURE ENDORSEMENT DATED 15-10-2024