Kerala High Court
Henry Vijayakumar vs The State Of Kerala on 25 August, 1993
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
WEDNESDAY, THE 28TH DAY OF FEBRUARY 2018 / 9TH PHALGUNA, 1939
Crl.MC.No. 1037 of 2018
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CRIME NO. 262/2009 OF THRIKKAKARA POLICE STATION,
ERNAKULAM DISTRICT
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PETITIONER/ACCUSED :
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HENRY VIJAYAKUMAR
AGED 45 YEARS, S/O. S.P. HENRY,
DEE MOUNT, THENNOR KONAM,
KOTTAPPURAM P.O., VIZHINJAM, TRIVANDRUM.
BY ADVS.SRI.P.MARTIN JOSE
SRI.M.A.MOHAMMED SIRAJ
SRI.R.GITHESH
SRI.P.PRIJITH
SRI.THOMAS P.KURUVILLA
RESPONDENT :
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THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
BY PUBLIC PROSECUTOR SRI. ALEX M. THOMBRA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 28-02-2018, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
bp
28/2/2018
Crl.MC.No. 1037 of 2018 ()
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APPENDIX
PETITIONER(S)' ANNEXURES :
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ANNEXURE I TRUE COPY OF FINAL REPORT IN CC NO. 1215/2015 OF
JUDICIAL FIRST CLASS MAGISTRATE COURT,
KAKKANAD.
ANNEXURE II TRUE COPY OF RELEVANT PAGE OF PASSPORT OF THE
PETITIONER.
ANNEXURE III TRUE COPY OF GAZETTE NOTIFICATION DATED
25-08-1993 ISSUED BY MINISTRY OF EXTERNAL AFFAIRS.
ANNEXURE IV TRUE COPY OF PETITION FOR NO OBJECTION
CERTIFICATE TO RENEW THE PASSPORT.
ANNEXURE V CERTIFIED COPY OF ORDER IN CMP NO. 370 OF 2018 IN
CC NO. 1215 OF 2015 OF JUDICIAL FIRST CLASS
MAGISTRATE COURT, KAKKANAD.
RESPONDENT'S EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
bp
B. KEMAL PASHA, J.
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Crl.M.C.No.1037 of 2018
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Dated this the 28th day of February, 2018
ORDER
Even though the petitioner has sought for permission to apply for a passport, before the court below, the court below has granted permission through Annexure-V order, to acquire an Indian Passport having validity for a period of one year. Considering the facts and circumstances of this case and on hearing the learned counsel for the petitioner, this Court is satisfied that the petitioner can be permitted to get a valid passport having a validity of two years. Condition No.2 incorporated in Annexure-V order is unnecessary and the same is lifted.
Accordingly, this Crl.M.C. is allowed as above.
B. KEMAL PASHA, JUDGE.
DSV/28/2/18