JINS JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner seeks a direction to the additional respondent No.3 to issue a Police Clearance Certificate so as to facilitate him to obtain a travel document to go abroad.

(2.) The petitioner is accused No.2 in Crime No.347 of 2020 of Peravur Police Station registered alleging offences punishable under Ss. 323, 324, 308, 427, and 34 of IPC, which is now pending as S.C.No.271 of 2021 on the file of the Judicial Additional District and Sessions Court, Thalassery.

(3.) The petitioner had applied for a Police Clearance Certificate before the Court below. The Court below rejected the application holding that it has no power to issue the Police Clearance Certificate.