Kerala High Court

Abu Thahir P.K vs State Of Kerala on 6 May, 2025

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          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

 TUESDAY, THE 6TH DAY OF MAY 2025 / 16TH VAISAKHA, 1947

                  CRL.MC NO. 3802 OF 2025

 CRIME NO.150/2018 OF VENGARA POLICE STATION, MALAPPURAM

        AGAINST THE ORDER/JUDGMENT IN SC NO.690 OF 2023 OF

    SPECIAL COURT (ATROCITIES AGAINST SC/ST), MANJERI

PETITIONER/ACCUSED NO.1:

          ABU THAHIR P.K.
          AGED 40 YEARS, S/O.P.K. KUNJALIKUTTY,
          PANDIKKADAVATHU HOUSE, KARATHODU, OORAKAM,
          MELMURI P.O., MALAPPURAM PIN - 676519.


          BY ADV BABU S. NAIR


RESPONDENTS/STATE, COMPLAINANT & PASSPORT ISSUING
AUTHORITY:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM,
          KOCHI, PIN - 682031.

    2     THE STATION HOUSE OFFICER
          VENGARA POLICE STATION
          MALAPPURAM DISTRICT, PIN - 676304.
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    3    THE REGIONAL PASSPORT OFFICER
         REGIONAL PASSPORT OFFICE,
         MALAPPURAM, PIN - 676519.

         BY ADVS.
         SRI.C.DINESH
         SRI.NOUSHAD K A, SR.PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 06.05.2025, THE COURT ON THE SAME DAY PASSED
THE FOLLOWING:
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                           ORDER

Dated this the 6th day of May, 2025

This is a petition filed by the accused in S.C.No.690

of 2023 of the Special Court for NDPS Act Cases, Manjeri.

2. The limited prayer, as submitted by the

learned Counsel for the petitioner, is that though by

Annexure-C, which is dated 07.06.2024, there was a direction

that the petitioner is permitted to renew the passport for a

period of one year, an extension for at least a period of three

years is necessary so as to meet the requirements of the

petitioner and also to protect his interest.

3. Heard the learned Counsel appearing for the

petitioner and the learned Public Prosecutor appearing for the

respondents.

4. The need for an extension for three years is

objected by the learned Public Prosecutor by pointing out that

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no application as such has been preferred by the petitioner

seeking such an extension.

5. It is clarified that if the petitioner prefers an

application seeking to extend the passport period for a period

of three years, the learned Special Judge shall consider the

same in accordance with law and pass appropriate orders,

within a period of three weeks.

The Crl.M.C is disposed of as above.

Sd/-

SYAM KUMAR V.M. JUDGE ams

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PETITIONER ANNEXURES

Annexure A A TRUE COPY OF THE F.I.R. IN CRIME NO.150/2018 OF THE VENGARA POLICE STATION DATED, 22-6-2018

Annexure B TRUE COPY OF THE FINAL REPORT/CHARGE IN CRIME NO.150/2018 OF THE VENGARA POLICE STATION DATED, 22-4-2023

Annexure C A TRUE COPY OF THE ORDER IN CRL.M.P.NO.586/2024 IN S.C.NO.690/2023 DATED, 7-6-2024 OF THE SPECIAL COURT FOR SC/ST (POA) ACT CASES & NDPS ACT CASES, MANJERI ALONG WITH ITS TYPED COPY

Annexure D A TRUE COPY OF THE ORDER IN CRL.M.C.NO.5132/2018 DATED, 2-8-2018 OF THIS HON'BLE COURT