Moosa Kunhikottamoideen vs State Of Kerala
2023 Latest Caselaw 11806 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF NOVEMBER 2023/25TH KARTHIKA, 1945
                      CRL.MC NO. 9685 OF 2023
          CRIME NO.37/2023 OF Keezhvaipur Police Station,
                          Pathanamthitta
     AGAINST THE ORDER/JUDGMENT CRMP 1309/2023 OF JUDICIAL
               MAGISTRATE OF FIRST CLASS ,THIRUVALLA
PETITIONER/S:

                MOOSA KUNHIKOTTAMOIDEEN, AGED 59 YEARS
                S/O MOIDEENKUNJU, SHEREEF MANZIL ADKA VEEDU,
                ADKA, BANDIYODU P.O, MANGALPADI VILLAGE, UPPALA
                TALUK, KASARAGOD DISTRICT., PIN - 671322
                BY ADV P.T.SHEEJISH
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RESPONDENT/S:

      1      STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
             KERALA, ERNAKULAM., PIN - 682031
      2      REGIONAL PASSPORT OFFICER
             PASSPORT OFFICE, BYPASS ROAD, ERANHIPPALAM P.O,
             CALICUT, KERALA, PIN - 673006
             BY ADV MANU S. DSG OF INDIA


OTHER PRESENT:

             SRI HRITHWIK CS, PP


       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   16.11.2023,    THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
                                                        -2-
Crl.M.C No. 9685 of 2023



                               P.V.KUNHIKRISHNAN, J.
                              ======================================================

                                 Crl.M.C No. 9685 of 2023
                           =============================================================

                   Dated this the 16th day of November, 2023

                                                 ORDER

This Crl.M.C is filed to lift a condition imposed in the order

dated 09.02.2023 in BA No.1064 of 2023. In such circumstance, the

remedy of the petitioner is to file a Crl.M.A in that bail application.

This Crl.M.C to set aside a condition imposed in another order passed

in a bail application by this Court is not maintainable. Therefore, the

petitioner is free to file appropriate application in the bail application.

Granting liberty to the petitioner to move appropriate petition in

the bail application, in accordance with law, this Crl.M.C is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

Crl.M.C No. 9685 of 2023

APPENDIX OF CRL.MC 9685/2023

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR IN CRIME NO.

37/2023 OF KEEZHVAIPUR POLICE STATION DATED 13/1/2023 Annexure A2 TRUE COPY OF THE JOB OFFER LETTER DATED 17/8/2023 ISSUED TO THE PETITIONER Annexure A3 TRUE COPY OF THE O ORDER OF THIS HON'BLE COURT IN BAIL APPLICATION NO. 1064 OF 2023 DATED 09.02.2023 Annexure A4 TRUE COPY OF THE RELEVANT PAGES OF THE PASSPORT OF THE PETITIONER Annexure A5 TRUE COPY OF THE ORDER PASSED BY JUDICIAL FIRST CLASS MAGISTRATE COURT THIRUVALLAIN CRLMP NO 1309 OF 2023 IN IN CRIME NO. 37/2023 OF KEEZHVAIPUR POLICE STATION DATED 14.03.2023