Rahul Rajeshkumar vs The Regional Passport Office
2025 Latest Caselaw 8291 Ker

Kerala High Court

Rahul Rajeshkumar vs The Regional Passport Office on 25 April, 2025

                                                           2025:KER:33176
WP(C)NO.16690 OF 2025

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE S.MANU

     FRIDAY, THE 25TH DAY OF APRIL 2025 / 5TH VAISAKHA, 1947

                     WP(C) NO. 16690 OF 2025

PETITIONER:

           RAHUL RAJESHKUMAR, AGED 30 YEARS,
           S/O. RAJESHKUMAR, ACHU NIVAS, KUTTIYIL MUKKU,
           ALUMMOODU P.O., KOTTAMKARA, KOLLAM, PIN- 691577

           BY ADVS. SREERAJ M.D.
           NEELANJANA NAIR


RESPONDENTS:

      1    THE REGIONAL PASSPORT OFFICE,
           REP. BY REGIONAL PASSPORT OFFICER, TRIVANDRUM,
           SNSM BUILDING, KARALKADA JUNCTION, PETTA P.O.,
           TRIVANDRUM, PIN - 695024

      2    THE REGIONAL PASSPORT OFFICER,
           THE REGIONAL PASSPORT OFFICE, TRIVANDRUM,
           SNSM BUILDING, KARALKADA JUNCTION, PETTA P.O.,
           TRIVANDRUM, PIN - 695024

      3    THE STATION HOUSE OFFICER,
           KUNDARA POLICE STATION,
           KOLLAM, PIN - 691501.

           ADV. SRI.T.C.KRISHNA


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   25.04.2025,   THE   COURT    ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                                       2025:KER:33176
WP(C)NO.16690 OF 2025

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                                  S. MANU, J.
                        .........................................
                        W.P.(C)No.16690 of 2025
                ............................................................
                Dated this the 25th day of April, 2025


                                   JUDGMENT

The learned Deputy Solicitor General of India in charge

submits that a police verification report was submitted

stating that a criminal case is pending against the petitioner.

It is further submitted that since a criminal case is pending,

only a customized PCC can be issued incorporating the

details of the criminal case also.

2. The learned counsel for the petitioner submitted

that the petitioner will be satisfied if a customized PCC is

issued.

Therefore, this writ petition is disposed of, directing the

Regional Passport Officer to issue a customized PCC to the

petitioner.

Sd/-

S. MANU, JUDGE

Dxy 2025:KER:33176 WP(C)NO.16690 OF 2025

APPENDIX OF WP(C) 16690/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF PASSPORT OF THE PETITIONER ISSUED ON 24.04.2024

Exhibit P2 TRUE COPY OF THE ORDER PASSED BY THE HON'BLE COURT OF SESSIONS AT KOLLAM IN

DATED 28.02.2024

Exhibit P3 TRUE COPY OF THE ORDER PASSED BY THE COURT OF SESSION AT KOLLAM IN CRL. MP NO. 94/2025 IN SC NO. 1552/2023 DATED 09.04.2025

Exhibit P4 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 3RD RESPONDENT TO THE 1ST AND 2ND RESPONDENT DATED 11.04.2025

Exhibit P5 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 1ST RESPONDENT DATED 16.04.2025

Exhibit P6 TRUE COPY OF THE JUDGEMENT PASSED BY THIS HON'BLE COURT IN WP(C) NO.17204/2021 DATED 16.09.2021