RENJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the accused in Crime No.1241/2020 of Changanasserry Police Station, a case registered under Ss. 279 and 304(A) of Indian Penal Code, faces criminal prosecution in CC.No.68/2021 before the Judicial First Class Magistrate Court ' I, Changanasserry. The petitioner approached the trial court for an order seeking permission to renew his passport, the validity of which would expire on August, 2024.

(2.) As per Annexure A5 order, the learned Magistrate permitted the petitioner to renew his passport subject to two conditions, which read as follows;

(3.) The learned counsel for the petitioner would contend that the petitioner is ready to abide by both the above conditions imposed by the trial Court. However, it is pointed out that the omission of the learned Magistrate to mention the period of renewal in Annexure A5 order would render the passport already issued invalid. The petitioner seeks to mitigate the above legal infirmity by clarifying that the renewal of the passport as ordered under Annexure A5 can be for a period of ten years.