AJI VADAKKEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This O.P.(Crl.) has been filed challenging Ext.P3 order passed by the Judicial First Class Magistrate Court-I, Sulthanbathery.

(2.) The petitioner is the 2nd accused. He faces trial for the offences punishable under Ss. 341, 323, 447 and 506 of the IPC. He was granted bail by this Court as per Ext.P1. One of the conditions in the bail order was that he shall surrender his passport. Accordingly, he surrendered his passport. Thereafter, he moved an application seeking personal exemption from his personal appearance. The reason shown was that he wanted to go abroad to earn his livelihood. The said petition was also allowed on condition as per Ext.P2. However, when he filed an application to release his passport, it was dismissed as per Ext.P3 order. The said order is under challenge in this O.P.(Crl.)

(3.) I have heard Smt.Celine Joseph, the learned counsel for the petitioner and Smt.T.V.Neema, the learned Senior Public Prosecutor for the respondent.