Sakkeer Ali vs State Of Kerala

The petitioner is the accused in S.C.No.902/2019 on the file of the Sessions Court, Palakkad. When this Court granted bail to the petitioner as per

Annexure-1 order, there is a condition that the petitioner shall surrender his passport. As per Annexure-2 order, this Court allowed the petitioner to go

abroad for a period of six months. The petitioner went abroad and thereafter he surrendered his passport before the court concerned. Again as per

Annexure-3 order this Court allowed the petitioner to go abroad for one year. Now the petitioner wants to go abroad because his visa will expire.

Heard the learned counsel for the petitioner and the learned Public Prosecutor.

Admittedly the petitioner complied Annexures 2 and 3 orders. This is pandemic situation. In such situation there is no chance for starting the trial.

Therefore, I think, the trial court can be directed to release the passport to the petitioner.

Therefore, this Crl.M.C is allowed. The passport of the petitioner would be released for one year to the petitioner on the following conditions:

i) The petitioner will execute a fresh bond for Rs.1,00,000/- (one lakh only) with two solvent sureties for the like sum to the satisfaction of the court

below.

ii) The amount already deposited as per Annexure-2 order will continue.

iii) The petitioner will file an affidavit showing his address at abroad.

iv) The petitioner will appear before the trial court as and when required.