Kerala High Court
Ashraf vs State Of Kerala on 11 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CRL.MC NO. 5831 OF 2021
AGAINST THE ORDER/JUDGMENT IN SC 477/2014 OF ADDITIONAL
DISTRICT COURT & SESSIONS COURT - III, MANJERI
PETITIONER/4TH ACCUSED:
ASHRAF
AGED 42 YEARS
S/O.MOOSA, MACHINCHERI HOUSE, POTTIPPARA,
PARAPPUR AMSOM, MALAPPURAM DISTRICT.
BY ADVS.
C.M.MOHAMMED IQUABAL
P.ABDUL NISHAD
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-31.
SR.PP - SRI. HRITHWIK C.S.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 11.01.2022, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL.MC NO. 5831 OF 2021
2
ORDER
The petitioner is the fourth accused in Crime No.141/2014 of
Vengara Police Station, Malappuram, which was registered alleging
offences under Sections 447, 323, 324, 326, 427 and 307 r/w Section
34 of the IPC.
2. On conclusion of investigation, charge sheet was laid and the
petitioner appeared before the committal court and later before the
Sessions Court. Before the commencement of the trial, he absconded
and later moved this Court with Crl.M.C No.3322/2018 for quashing
the proceedings on the ground of acquittal of the co-accused. At that
time, the case was in the register of long pending cases. Petitioner
was the 3rd petitioner in that MC. They were directed to surrender
before the court and get the case refiled. But without obliging the
same, he again went absconding and at that time he moved this Court
with an application and by Annexure A3 order, himself and two others
were directed to surrender before the court below within two weeks
CRL.MC NO. 5831 OF 2021
and deposit the amounts covered by the bonds executed by them. It
was also observed that if they file application for bail, the trial court
shall take into consideration the acquittal of co-accused, deposit of the
amount by the petitioners and filing of the petition in question to
quash the proceedings.
3. The learned counsel submits that when Annexure A3 order
was passed, the petitioner was abroad and he could not comply with
the same. Ultimately a final order was passed in Crl.M.C
No.3322/2018 quashing the case against petitioners 1 and 2 alone.
Petitioner who was the third petitioner in that Crl.M.C did not comply
with the earlier order. Thus the petition for quashing the proceedings
was dismissed as against him by Annexure A4 order. Still he is
abroad. Now he has approached this Court seeking to issue a No
Objection Certificate for renewing the passport. In Annexure A4
order dated 11.07.2018, it was made clear that, if the petitioner files
fresh application to be entertained only if he complies with the earlier
order, that is Annexure A3. So far he did not surrender or comply
with the earlier order. Now he wants to renew the passport and he
CRL.MC NO. 5831 OF 2021
seeks a direction to the Additional Sessions Court-III, Manjeri to issue
NOC to renew the passport of the petitioner in LP No.20/2018 in
Crime No.141/2014 of Vengara Police Station.
4. I heard the learned counsel for the petitioner and also the
learned Senior Public Prosecutor.
5. It is evident that he went absconded even after Annexure A3
order was passed. Eventhough it is assumed he was abroad, he should
have complied the directions therein. Without complying the same, he
cannot get the passport renewed.
6. Considering the entire circumstances and having regard to the
difficult position he is put in, after hearing the persuasive submissions
of the learned counsel for the petitioner and also taking into account
the fact that all co-accused are acquitted, it is only appropriate that the
petitioner be given one more opportunity to comply the earlier order
on the following conditions:
1. If the bond amount as directed by this Court in Annexure A3
order is not paid or realised, he will deposit the same within 15
days;
CRL.MC NO. 5831 OF 2021
2. He shall remit a cost of Rs.50,000/- (Rupees Fifty thousand
only) which shall be remitted to the District Legal Services
Authority, Manjeri within 15 days from today.
On complying the conditions, the Additional Sessions Judge,
Manjeri will issue him a NOC as prayed for, for renewing the passport
for one year.
Crl.M.C is disposed of as above.
Sd/-
K. HARIPAL
JUDGE
spk
CRL.MC NO. 5831 OF 2021
APPENDIX OF CRL.MC 5831/2021
PETITIONER ANNEXURES
Annexure A1 THE TRUE COPY OF THE FINAL REPORT IN
CRIME NO.141/2014 OF VENGARA POLICE
STATION DATED 26.3.2014
Annexure A2 THE TRUE COPY OF THE JUDGMENT IN
S.C.NO.477/2014 OF THE ADDITIONAL
SESSIONS JUDGE-III, MANJERI DATED
20.1.2018
Annexure A3 THE TRUE COPY OF THE ORDER IN
CRL.M.C.NO.3322/2018 OF THIS HON'BLE
COURT DATED 7.6.2018
Annexure A4 THE TRUE C0PY OF THE ORDER IN
CRL.M.C.NO.3322/2018 OF THIS HON'BLE
COURT DATED 11.7.2018
Annexure A5 THE TRUE COPY OF THE AFFIDAVIT OF
SUBRAMANIAN, S/O.CHANDU PRODUCED IN
CRL.M.C.NO.6450/2019 OF THIS HON'BLE
COURT DATED 17.8.2019
Annexure A6 THE TRUE COPY OF THE AFFIDAVIT OF ABDUL
JABAR, S/O.ALAVI PRODUCED IN
CRL.M.C.NO.6450/2019 OF THIS HON'BLE
COURT DATED 17.8.2019.
Annexure A7 THE TRUE COPY OF THE CASE STATUS IN
CRL.M.C.NO.6450/2019 OF THIS HON'BLE
COURT.
Annexure A8 THE TRUE COPY OF THE RELEVANT PAGES OF
THE PASSPORT OF THE PETITIONER DATED
19.5.2021.
CRL.MC NO. 5831 OF 2021
Annexure A9 THE TRUE COPY OF THE COMMUNICATION
ISSUED BY THE COUNCIL OF ABUDHABI DATED
7.7.2021.
RESPONDENT'S/S ANNEXURES : NIL
