Anand Vincent vs State Of Kerala
2021 Latest Caselaw 13540 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE SHIRCY V.
           THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                               CRL.MC NO. 2671 OF 2021
AGAINST THE ORDER/JUDGMENT IN CRMC 68/2021 OF ADDITIONAL DISTRICT
              COURT & SESSIONS COURT - V, THIRUVANANTHAPURAM,


PETITIONER/ACCUSED NO.4:

               ANAND VINCENT
               AGED 31 YEARS
               S/O. VINCENT, VALIYAVELI, POUNDKADAVU,
               ATTIPRA VILLAGE, THIRUVANANTHAPURAM 695 581

               BY ADV M.R.SARIN



RESPONDENTS/STATE/COMPLAINANT:

       1       STATE OF KERALA
               REPRESENTED BY REPRESENTED THROUGH THE
               PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
               ERNAKULAM 682 031

       2       THE INSPECTOR OF POLICE,
               THUMBA POLICE STATION, THUMBA,
               REPRESENTED THROUGH THE PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA, ERNAKULAM 682 031

               SR.PP C.N PRABHAKARAN



THIS       CRIMINAL    MISC.    CASE   HAVING    COME   UP   FOR   ADMISSION   ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 2671 OF 2021

                                  2

                               ORDER

The petitioner, who is the 4th accused in Crime No.731/2020 of

Thumba Police Station registered for the offences punishable under

Sections 143, 147, 148, 149, 323, 324, 506(ii), 354 and 304 of the

Indian Penal Code, has approached this court to quash the

condition Nos. 5, 6 and 7 in Annexure A1 order and to enable him

to travel abroad to attend his job.

2. Heard the learned counsel for the petitioner as well the

learned Public Prosecutor.

3. Admittedly, the investigation of the case is only in

progress and the investigating agency has not submitted the final

report till date. The court below while granting bail has imposed

condition Nos.5, 6 and 7 which deprive him from traveling abroad

and even leaving Thiruvananthapuram Revenue District till the final

report is filed.

4. Having regard to the submission made by the learned

counsel for the petitioner and the learned Public Prosecutor, I find

that the court below can consider his request so as to enable him to CRL.MC NO. 2671 OF 2021

go abroad for eking out a living, considering the entire facts

involved in this case.

Hence, this Crl.M.C is disposed of giving liberty to the

petitioner to move before the Sessions Court for modifications in

the bail conditions imposed by the learned Additional District &

Sessions Judge while granting bail to him. If an application is

moved by this petitioner the same shall be considered on merits

and dispose of the same without any delay.

Sd/-

SHIRCY V.

JUDGE mpm CRL.MC NO. 2671 OF 2021

APPENDIX OF CRL.MC 2671/2021

PETITIONER ANNEXURE

ANNEXURE A1 TRUE COPY OF ORDER IN CRL MC 68/2021 BEFORE THE HON'BLE ADDITIONAL DISTRICT AND SESSIONS JUDGE V, THIRUVANANTHAPURAM DATED 28-01-2021

ANNEXURE A2 TRUE COPY OF LETTER ISSUED BY MANAGING DIRECTOR FENCE CONTRACTING AND SERVICES CO. DOHA QATAR DATED 09-04-2021.