JAZIM LATHEEF Vs. STATE OF KERALA AND OTHER

JUDGEMENT

(1.) This application is filed under Sec 438 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No. 221 of 2018 registered at the New Mahe Police Station under Sec 468, 471 of the IPC and Sec 12(1)(d) of the Passport Act.

(3.) The prosecution allegation is that the applicant herein obtained an Indian Passport No. G8235200 in the name of Jazim Latheef Valappil in the year 2008. He went abroad, and for the purpose of renewal of passport, applied before the Assistant Consular Officer, Embassy of India in Riyadh. For the purpose of verification, the application was forwarded to the District Police Chief, Kannur. On enquiry, it was reveal that the applicant obtained the aforesaid passport in the year 2008 by submitting incorrect credentials relating to his name, date of birth and address. Though his actual date of birth is 15.09.1988, in order to obtain the passport, he furnished his date of birth as 15.03.1985. It was further revealed on enquiry that the applicant herein had no occasion to reside in the address given in the passport.