[Cites 4, Cited by 0]
Kerala High Court
Dr. Rajeev vs The State Of Kerala on 30 March, 2026
Author: K. Babu
Bench: K. Babu
2026:KER:28464
WP(C) NO. 12565 OF 2026
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
MONDAY, THE 30TH DAY OF MARCH 2026 / 9TH CHAITHRA, 1948
WP(C) NO. 12565 OF 2026
CRIME NO.50/2026 OF AROOR POLICE STATION, ALAPPUZHA
PETITIONER:
DR. RAJEEV
AGED 62 YEARS
S/O PRABHAKARAN KAMBAKKARAN,
KANDATHIL PARAMBIL, AMRUTHAM,
AROOR VILLAGE, AROOR MURI,
AROOR P.O., CHERTHALA TALUK,
ALAPPUZHA DISTRICT., PIN - 688534
BY ADVS.
DR.V.N.SANKARJEE
SHRI.V.N.MADHUSUDANAN
SMT.R.UDAYA JYOTHI
SMT. KEERTHI B. CHANDRAN
SHRI.VIJAYAN PILLAI P.K.
SMT.SHILPA P.S.
SHRI.UNNIKRISHNAN H.
SMT.SHRIYA MERLIN MAXWELL
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
2026:KER:28464
WP(C) NO. 12565 OF 2026
2
THIRUVANANTHAPURAM, THROUGH THE PUBLIC
PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM., PIN - 682031
2 THE STATION HOUSE OFFICER
AROOR POLICE STATION,
ALAPPUZHA DISTRICT., PIN - 688534
BY ADV N RA SANGEETHA RAJ PP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.03.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2026:KER:28464
WP(C) NO. 12565 OF 2026
3
K.BABU, J.
-------------------------------------
WP(C).No.12565 of 2026
----------------------------------------
Dated this the 30th day of March, 2026
JUDGMENT
The prayers in the Writ Petition are as follows:
"a. Issue a writ in the nature of mandamus or any
other appropriate writ, order or direction directing
the 2nd respondent to issue Police Clearance
Certificate to the petitioner as applied in Exhibit P7;
b. Dispense with filing of the translation of
vernacular documents; and
c. Pass such other orders as this Honourable Court
deems fit and proper in the facts and
circumstances of the case. "
2. The petitioner is the accused in Crime No.
50 of 2026 of Aroor Police Station. He is alleged to have
committed offences punishable under Section 223 of the
Bharatiya Nyaya Sanhita (BNS), 2023, Section 15 of the
Environment Protection Act, 1986, and Sections 77(a) and
121 of the Kerala Police Act, 2011. The petitioner applied for
a Certificate of Non-Involvement in Offences before
2026:KER:28464
WP(C) NO. 12565 OF 2026
respondent No. 2.As the petitioner is involved in the case
referred to above, respondent No. 2 rejected the request.
The petitioner intends to travel to the Union Territory of
Lakshadweep for personal purposes. The petitioner seeks to
obtain a Police Clearance Certificate for applying for a
permit to travel to the Union Territory of Lakshadweep.
3. The learned Public Prosecutor submitted
that respondent No. 2 rightly rejected the request, as the
petitioner is involved in a criminal case.
4. As per Section 59 of the Kerala Police Act,
2011, the District Police Chief or the Station House Officer
may, on the application of any person, give a certificate to
the effect that such person is not involved in any offence,
after suitable enquiries.
5. This Court, in WP(Crl). No. 1206 of 2024,
observed that an application seeking a Police Clearance
Certificate shall not be rejected at the threshold, but the
authority may issue a Certificate in the form of
Involvement/Non-Involvement in Offences. Based on the
2026:KER:28464
WP(C) NO. 12565 OF 2026
directions in WP(Crl). No. 1206 of 2026, the State Police
Chief issued Circular No. 3/2025/PHQ dated 09.01.2025,
wherein the modalities for applying for a Certificate of
Involvement/Non-Involvement in Offences are narrated.
Therefore, the writ petition is disposed of directing
respondent No. 2 to issue a certificate styled as
"Involvement/Non-Involvement of offences" to the
petitioner, if he makes an application to that effect within a
period of two weeks from the date of production of a
certified copy of this judgment. In the said Certificate,
respondent No. 2 shall mention the nature of offences and
the details of the cases in which the petitioner is involved,
Sd/-
K. BABU
JUDGE
SPV
2026:KER:28464
WP(C) NO. 12565 OF 2026
APPENDIX OF WP(C) NO. 12565 OF 2026
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE FINAL REPORT DATED
28.2.2026 IN CRIME NO.50/2026 TOGETHER
WITH FIRST INFORMATION REPORT DATED
3.2.2026 IN CRIME NO.50/2026 SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT-II
EXHIBIT P2 TRUE COPY OF THE LETTER/INFORMATION NO.
KFDDO/6246/2026/DFOSFAPLY/A1 DATED
6.2.2026 WITH THE LIST OF TEMPLES
(RELEVANT PAGES) ISSUED BY THE STATE
PUBLIC INFORMATION OFFICER, ASSISTANT
FOREST CONSERVATOR, ALAPPUZHA
EXHIBIT P3 TRUE COPY OF THE ACKNOWLEDGMENT FOR
RECEIPT OF MONEY DATED 15.1.2026 ISSUED
FROM DISTRICT VETERINARY CENTER,
ALAPPUZHA
EXHIBIT P4 TRUE COPY OF THE LETTER DATED 15.1.2026
OF THE PETITIONER
EXHIBIT P5 TRUE COPY OF THE INSURANCE POLICY DATED
16.1.2026 ISSUED BY THE NATIONAL
INSURANCE COMPANY LTD.
EXHIBIT P6 TRUE COPY OF THE AIR TICKET DATED
15.1.2026 OF ALLIANCE AIR
EXHIBIT P7 TRUE PRINT OUT OF THE ONLINE APPLICATION
RECEIPT DATED 20.2.2026 WITH THE
APPLICATION REJECTION STATUS DATED
10.3.2026
EXHIBIT P8 TRUE COPY OF THE UNNUMBERED APPLICATION
DATED 12.3.2026 FOR DIRECTION IN C.C.
NO.166/2026 ON THE FILE OF THE JUDICIAL
FIRST CLASS MAGISTRATE COURT-II,
CHERTHALA
EXHIBIT P9 TRUE COPY OF THE ADVANCE APPLICATION
C.M.P. NO.1/2026 IN C.C. NO.166/2026
DATED 12.3.2026 ON THE FILE OF THE
JUDICIAL FIRST CLASS MAGISTRATE COURT-
2026:KER:28464
WP(C) NO. 12565 OF 2026
II, CHERTHALA
EXHIBIT P10 TRUE COPY OF THE ORDER DATED 12.3.2026
IN C.M.P. NO.1/2026 IN C.C. NO.166/2026
EXHIBIT P11 TRUE COPY OF THE CORRECTED ORDER DATED
12.03.2026 IN C.M.P. NO.1/2026 IN C.C.
