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Judgment
10 paragraphs · 236 wordsP.V.Kunhikrishnan, J
Petitioner is the accused in Crime No.1266 of 2022 of Vanchiyoor Police Station now investigating by the State Crime Branch, Economic Offences Wing, Thiruvananthapuram Unit, as CB PS Crime No.81/CB-EOW/TVM/R/2023. The petitioner is in jail in connection with the above case and about 1000 other cases are there altogether against him. It is submitted that another accused in the same crime filed Crl.M.C. No.7603/2023 and this Court issued certain directions. The counsel for the petitioner submitted that the petitioner will be satisfied if such a direction is issued in this case also.
After hearing the Public Prosecutor, I think that prayer can be allowed.
Therefore, this Criminal Miscellaneous Case is disposed of in the following manner:
The petitioner is free to file bail application in cases in which his arrest is already recorded.
The investigating officer is directed to issue notice under Section 41A Cr.P.C in all subsequent crimes registered, in which the petitioner is involved.
The petitioner shall cooperate with the investigation.
On receipt of the notice under Section 41A Cr.P.C, the petitioner shall appear before the investigating officer, without fail.
The petitioner shall not leave the State of Kerala without getting further permission from the jurisdictional court.
The petitioner shall surrender his passport, if any, before the jurisdictional court and if there is no passport, the petitioner shall file an affidavit to that effect.