MUHAMMED SHAKKEEB HUSSAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed by the 3rd accused in Crime No.108/2021 of Ernakulam Central Police Station, for having committed offences punishable under Ss. 420 and 201 read with Sec. 34 of IPC and under Ss. 4, 20, 20A and 21 of the Indian Telegraph Act.

(2.) As per order in CMP No.2957/2022 in Crime No.108/2021, learned Chief Judicial Magistrate Court, Ernakulam exempted the petitioner from the purview of Sec. 6(2)(f) of the Passport Act and the Passport Authority was directed to issue a temporary passport to the petitioner for a period of two years, if he was otherwise entitled. There was further direction that, he has to surrender the temporary passport within one week of its issuance and he has to file a fresh application for permission to go abroad whenever necessary.

(3.) Thereafter, the petitioner obtained temporary passport for two years and surrendered it before the Chief Judicial Magistrate Court, Ernakulam.