Remith vs The State Of Kerala
2024 Latest Caselaw 30220 Ker

Kerala High Court

Remith vs The State Of Kerala on 24 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 35975 OF 2024




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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                                    WP(C) NO. 35975 OF 2024


PETITIONER/S:

                REMITH
                AGED 35 YEARS
                S/O. PREMAN, NITHARA HOUSE, SN PURAM ROAD, UMMANCHIRA P.O,
                VADAKKUMBAD, KANNUR DISTRICT, PIN - 670649


                BY ADVS.
                K.R.ARUN KRISHNAN
                DEEPA K.RADHAKRISHNAN
                JISSMON A KURIAKOSE
                SANAL C.S
                SIDHARTHAN M.T.
                N.J.NETTO




RESPONDENT/S:

       1        THE STATE OF KERALA
                REP. BY THE SECRETARY TO THE GOVERNMENT, HOME DEPARTMENT, GOVERNMENT
                SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001

       2        THE DISTRICT POLICE CHIEF
                KANNUR DISTRICT, PIN - 670002

       3        THE STATION HOUSE OFFICER
                DHARMADOM POLICE STATION, KANNUR DISTRICT,, PIN - 670106

       4        REGIONAL PASSPORT OFFICE
                PASSPORT OFFICE, KOZHIKODE, PIN - 673006
 WP(C) NO. 35975 OF 2024




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       5       UNION OF INDIA
               REP BY ITS SECRETARY TO GOVT., MINISTRY OF EXTERNAL AFFAIR'S, NEW DELHI, PIN
               - 110011



OTHER PRESENT:

               SRI.S GOPINATHAN-SR.GP, SRI.T.C.KRISHNA-DSG


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.10.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35975 OF 2024




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                                   JUDGMENT

Learned Counsel for the petitioner submits that he would like to

withdraw this writ petition and file an application before the Regional

Passport Officer for issuing him a customized Police Clearance

Certificate.

2. If such an application is filed, the Regional Passport Officer

will consider it expeditiously, in accordance with the law.

The writ petition is dismissed as withdrawn.

Sd/-

D. K. SINGH JUDGE jjj WP(C) NO. 35975 OF 2024

2024:KER:79329

APPENDIX OF WP(C) 35975/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF FIR IN CRIME NO. 119/2024 DATED 2/3/2024OF DHARMADOM POLICE STATION, KANNUR DISTRICT

Exhibit P2 A TRUE COPY OF NON –INVOLVEMENT IN OFFENCES CERTIFICATE DATED 16/12/2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

Exhibit P3 A TRUE COPY OF RECEIPT DATED 23/9/2024 ISSUED BY THE OFFICE OF 2ND RESPONDENT TO THE PETITIONER ON RECEIPT OF APPLICATION FOR NON-INVOLVEMENT IN OFFENCES CERTIFICATE

Exhibit P4 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 10/06/2021 IN WP© 12002/202