Shijo Varghese vs State Of Kerala
2025 Latest Caselaw 115 Ker

Kerala High Court

Shijo Varghese vs State Of Kerala on 9 May, 2025

WP(C) NO. 17329 OF 2025

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                                                                    2025:KER:33722
                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

             THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

         FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                           WP(C) NO. 17329 OF 2025

PETITIONER/S:

            SHIJO VARGHESE,
            AGED 34 YEARS
            S/O.VARGHESE, PULICKAL HOUSE, BETHEL P.O, MELECHINNAR,
            VATHIKKUDY, IDUKKI, PIN - 685514

            BY ADVS.
            S.ABHILASH
            ANJANA KANNATH
            MARIYA JOSE
            AGNA JOY
            GAUTHAM SIJU
RESPONDENT/S:

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

     2      STATION HOUSE OFFICER,
            MURIKKASSERI POLICE STATION, -MURIKKASSERI P.O, IDUKKI,
            PIN - 685604

     3      THE REGIONAL PASSPORT OFFICER,
            PASSPORT OFFICE, PANAMPILLY NAGAR, KOCHI, PIN - 682036

            BY ADV. C.DINESH

            SRI.ASHWIN SETHUMADHAVAN, SR.GP


     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR    ADMISSION   ON
09.05.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17329 OF 2025

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                                                              2025:KER:33722
                 HARISANKAR V. MENON, J
         -------------------------------------------------
                  WP(C) No.17329 of 2025
          ------------------------------------------------
            Dated this the 09th day of May 2025

                               JUDGMENT

The petitioner has filed the captioned writ petition,

pointing out that though he was issued Ext.P6 Police Clearance

Certificate (PCC) insofar as the passport is later renewed, fresh

application at Ext.P8 for PCC was filed and the same requires to

be disposed of by the concerned authorities in a time frame.

2. Having considered the averments in the writ

petition and the contentions raised, this writ petition would stand

disposed of, directing the 3rd respondent to consider and pass

orders on Ext.P8 application filed by the petitioner, as

expeditiously as possible, at any rate, within a period of four

weeks from today.

Sd/-

HARISANKAR V. MENON

DM JUDGE WP(C) NO. 17329 OF 2025

2025:KER:33722 APPENDIX OF WP(C) 17329/2025

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.4665/2025 DATED 5.2.2025

Exhibit P2 A TRUE COPY OF THE PASSPORT NO. N1882150 ISSUED TO THE PETITIONER

Exhibit P3 THE COPY OF THE PASSPORT NO. C9930330 ISSUED BY THE 3RD RESPONDENT DATED 23.4.2025

Exhibit P4 A TRUE COPY OF FIR IN CRIME NO.377/2022 OF MURIKKASSERI POLICE STATION DATED 31.07.2022

Exhibit P5 A TRUE COPY OF ORDER IN CMP NO.5811/2024 IN CC NO.295/2022 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, IDUKKI DATED 07.01.2025

Exhibit P6 A TRUE COPY OF THE POLICE CLEARANCE CERTIFICATE NO.CO3086944229525 DATED 12.2.2025 ISSUED BY THE 3RD RESPONDENT

Exhibit P7 A TRUE COPY OF THE ORDER IN CMP NO.770/2025 IN CC NO.295/2022 DATED 27.3.2025 PASSED BY THE JFMC-I, IDUKKI

Exhibit P8 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER FOR GETTING FRESH POLICE CLEARANCE CERTIFICATE ON 28.4.2025