Kerala High Court
Rego Varghese vs The Regional Passport Officer on 27 January, 2023
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Friday, the 27th day of January 2023 / 7th Magha, 1944
WP(C) NO. 2082 OF 2023(I)
PETITIONER:
REGO VARGHESE,AGED 35 YEARS S/O VARGHESE, KIZHAKKINADATH HOUSE,
POOVATHUSSERY PO, ANNAMANADA VIA, THRISSUR DISTRICT, PIN - 680741
RESPONDENTS:
1. THE REGIONAL PASSPORT OFFICER, REGIONAL PASSPORT OFFICE, PANAMPILLY
NAGAR (PO), ERNAKULAM DISTRICT., PIN - 682036
2. THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO THE GOVERNMENT
HOME DEPARTMENT, GOVERNMENT SECRETARIATTHIRUVANANTHAPURAM., PIN -
695001
3. DIRECTOR GENERAL OF POLICE, UTTAR PRADESHPOLICE HEADQUARTERS, 9TH
FLOOR, TOWER 2, GOMTINAGAR EXT., SHAHID PATH LUCKNOW, PIN - 226002
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 1st respondent to file a report regarding Crime no.
298/2017 of Civil Line Police Station, Allahabad, Uttar Pradesh or
directing the 3rd respondent to furnish the details regarding Crime no.
298/2017 of Civil Line Police Station, Allahabad, Uttar Pradesh during the
pendency of this writ petition (civil).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/s.P.S.ANISHAD, LIMNA BHASKARAN Advocates for the petitioner, DSG OF
INDIA for R1 and GOVERNMENT PLEADER for R2, the court passed the
following:
RAJA VIJAYARAGHAVAN V, J.
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W.P. (C) No.2082 of 2023
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Dated this the 27th day of January, 2023
ORDER
The learned DSGI takes notice for the 1st respondent. The learned Government Pleader takes notice for the 2nd respondent. The petitioner may serve a copy of the writ petition to the 3rd respondent by e-mail [email protected] and produce memo.
The learned counsel appearing for the petitioner submits that police clearance certificate has been denied on the premise that the petitioner is the accused in Crime No.298/2017 of the Civil Line Police Station, Allahabad. The learned counsel asserts that the accused in the said Crime is a certain Mr. D.S John, and the petitioner has nothing to do with the said crime.
The DSGI shall get instructions.
Post on 03.02.2023.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE IAP 27-01-2023 /True Copy/ Assistant Registrar