Sajeev vs State Of Kerala
2021 Latest Caselaw 13271 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
       THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                         CRL.MC NO. 2684 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CC 274/2009 OF JUDICIAL FIRST CLASS
                    MAGISTRATE COURT, PARAVUR, KOLLAM
PETITIONER/S:

           SAJEEV
           AGED 45 YEARS
           S/O. RAMACHANDRAN PILLAI, RAJEEV BHAVAN, MAMPALLIKUNNAM,
           KOIPPADU CHERI, MEENADU VILLAGE, CHATTHANNOOR, KOLLAM-691
           334

           BY ADV M.R.SASITH



RESPONDENT/S:

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


OTHER PRESENT:

           SMT.M.K.PUSHPALATHA-PP



THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 24.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 2684 OF 2021
                                      2




                                  O R D E R

Dated this the 24th day of June 2021

The petitioner is the 4th accused in C.C.No.274/2009 on

the files of the Judicial First Class Magistrate Court,

Paravur, for having allegedly committed the offences

punishable under Sections 143, 147, 341, 323 and 332 read

with Section 149 of the I.P.C.

2. The petitioner was released on bail on the condition

that he shall not go abroad. Thereafter, his passport

expired and he sought permission to get the passport

renewed. The trial Court as per Order at Annexure A1

allowed his application and the passport was directed to be

renewed with a validity of one year.

3. The applicant submits that he intends to go to

Scotland for a job. But for purpose of issuance of a visa,

the passport should have at least two years. The applicant

is willing to abide by any condition that may be imposed. CRL.MC NO. 2684 OF 2021

Under the circumstances, he has approached this Court for

indulgence.

4. Heard the learned Counsel for the petitioner and the

learned Public Prosecutor.

5. The petitioner has been granted permission to go

abroad. But a passport with a validity of one year, may

not suffice to get a visa to go abroad. Hence, the Order

passed by the learned Magistrate will not serve any purpose

to accomplish his desire.

Under the above circumstances, the Crl.M.C. is allowed

and the Order of the learned Magistrate is modified and the

Passport Officer is directed to issue a passport having a

validity of at least two years and the rest of the

conditions imposed by the learned Magistrate shall

continue.

Sd/-

ASHOK MENON JUDGE dkr CRL.MC NO. 2684 OF 2021

APPENDIX OF CRL.MC 2684/2021

PETITIONER ANNEXURE

ANNEXURE A1 THE TRUE COPY OF THE ORDER IN CMP NO. 99/2021 IN CC NO. 274/2009 BY THE JFCM, S. PARAVUR DATED 25.03.2021.