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Judgment
7 paragraphs · 188 wordsDr. Kauser Edappagath, J
This Crl.M.C. has been filed challenging Annexure A8 order of the learned Court of the Enquiry Commissioner and Special Judge (Vigilance), Kottayam.
The petitioner is an accused in V.C.No.05/2022/ KTM. She was granted bail by the Enquiry Commissioner and Special Judge (Vigilance), Kottayam on condition, among other things, that she shall not leave the State of Kerala. Thereafter, the petitioner filed Crl.M.P.No.257/2023 in VC No.05/2022/KTM Unit to lift the said condition which was dismissed as per Annexure A8. That order is under challenge in this Crl.M.C.
I have heard Smt.Sreekala, the learned counsel for the petitioner and Smt.S.Rekha, the learned Senior Public Prosecutor.
According to the petitioner, her daughter is residing at Bangalore and she has pregnancy related health issues. Since, the petitioner has to take care of her daughter, she seeks permission to lift the condition.
Having heard both sides, I am of the view that the reason shown for lifting the condition is genuine. Hence, the condition No.6 is modified and the petitioner is permitted to go to Bangalore as well.
This Crl.M.C. is disposed of accordingly.