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Judgment
10 paragraphs · 183 wordsR. Narayana Pisharadi, J
The petitioner is the accused in the case C.C.No.76/2018 on the file of the Court of the Chief Judicial Magistrate, Palakkad.
The offences allegedly committed by him are punishable under Sections 341, 324, 354, 294(b), 509 and 420 of IPC and Sections 66E and 67 of the
Information Technology Act, 2000. The petitioner filed Annexure-4 application before the trial court praying that he may be granted permission to
travel abroad for a period of two years. The grievance of the petitioner is that the learned Magistrate has not so far considered and disposed of the
aforesaid application.
Annexure-4 application was filed in the trial court in November, 2020. Since the matter relates to the employment of the petitioner abroad,
expeditious disposal of the aforesaid application by the trial court is highly necessary.
The Chief Judicial Magistrate, Palakkad is directed to dispose of Annexure-4 application (Crl.M.P.No.2946/2020 in C.C. No.76/2018), within a
period of seven days from the date of production of a certified copy of this order before that court. Crl.M.C. is disposed of as above.