Kerala High Court

Vibin George vs Union Of India on 9 May, 2025

WP(C) NO. 17537 OF 2025

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                                                       2025:KER:33702
                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. 17537 OF 2025

        CRIME NO.97/2025 OF Angamali Police Station, Ernakulam

PETITIONER/S:

            VIBIN GEORGE
            AGED 40 YEARS
            S/O GEORGE, PUTHUSSERY HOUSE, NJALOORKKARA, AZHAKAM P
            O, ERNAKULAM DIST., KERALA, INDIA, PIN - 683572


            BY ADVS.
            K.S.ANEESH
            SHYAMDEEP S.SHENOY
            RENISH RAVEENDRAN
            C.S.GEETHU
            FARHATH SALIM
            VIKAS V. SHENOY




RESPONDENT/S:

    1       UNION OF INDIA
            REPRESENTED BY SECRETARY TO MINISTRY OF EXTERNAL
            AFFAIRS, GOVERNMENT OF INDIA, SOUTH BLOCK, NEW DELHI,
            PIN - 110001

    2       REGIONAL PASSPORT OFFICER
            REGIONAL PASSPORT OFFICE, PANAMBILLINAGAR P O, COCHIN,
            PIN - 682036

    3       THE STATION HOUSE OFFICER
            ANGAMALY POLICE STATION, ANGAMALY, ERNAKULAM DISTRICT,
            PIN - 683572
 WP(C) NO. 17537 OF 2025

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                                                    2025:KER:33702
          BY ADV DSG OF INDIA


BY ADV.

          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. 17537 OF 2025

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                                                        2025:KER:33702
                  HARISANKAR V. MENON, J
           ---------------------------------------------
                   WP(C) No.17537 of 2025
           ----------------------------------------------
            Dated this the 09th day of May 2025

                            JUDGMENT

The captioned writ petition is filed seeking appropriate

directions to the respondents to issue a police clearance certificate

as prayed for in Ext.P3 application.

2. Insofar as certain clarification is sought for, which

have been provided by the petitioner as seen from Ext.P5, I dispose

of this writ petition, directing the competent among respondents to

consider and pass final orders on Ext.P3 application, taking note of

the law laid down by this Court in Siju v. Regional Passport

Officer [(2021) SCC Online Ker 9667], as expeditiously as

possible, at any rate, within a period of three weeks from today.

Sd/-

HARISANKAR V. MENON

DM JUDGE WP(C) NO. 17537 OF 2025

2025:KER:33702 APPENDIX OF WP(C) 17537/2025

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE RELEVANT PAGES OF THE PASSPORT OF THE PETITIONER BEARING NO. C 4682469 AND ISSUED BY THE SECOND RESPONDENT

Exhibit P2 THE TRUE COPY OF THE E-VISA DATED 04.03.2025 ISSUED TO THE PETITIONER BY STATE OF KUWAIT

Exhibit P3 THE TRUE COPY OF THE APPLICATION FOR POLICE CLEARANCE CERTIFICATE DATED 11.03.2025 SUBMITTED BEFORE THE SECOND RESPONDENT BY THE PETITIONER

Exhibit P4 THE TRUE COPY OF THE SHOW CAUSE NOTICE DATED 15.04.2025 ISSUED TO THE PETITIONER BY THE SECOND RESPONDENT

Exhibit P5 THE TRUE COPY OF THE REPLY DATED 30.04.2025 SUBMITTED BY THE PETITIONER TO THE EXHIBIT P4 SHOW CAUSE NOTICE

Exhibit P6 THE TRUE ONLINE COPY OF THE JUDGMENT IN W.P.