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Judgment
K.Babu, J.
The petitioner is accused No.1 in Crime No.2592/2020 of Vattappara Police Station in Thiruvananthapuram District, registered alleging offences punishable under Sections 406, 420 and 34 of IPC.
The petitioner was granted bail by this Court on condition that he shall surrender his passport before the jurisdictional Magistrate. Accordingly, the petitioner surrendered his passport. Thereafter, as per Anx.A6 order the petitioner was granted permission to remain in the United States for a period of six months, for which his passport was released. Thereafter, as per Anx.A7 order the petitioner was again permitted to stay in the United States for a further period of one year.
The petitioner's parents are residing in the United States. It is submitted that he has to visit the United States for the purpose of medical treatment as he has a health card for facilitating treatment there.
On previous occasions, the petitioner was granted permission to go and stay in the United States on conditions. The petitioner had complied with the conditions imposed by this Court while granting permission to leave India. Therefore, on the same conditions stipulated by this Court in Anx.A6 (order dated 20.07.2021) and Anx.A7 (order dated 09.02.2022) the petitioner's passport shall be released to him for a period of one year for the purpose of visiting the United States.
The Criminal M.C is allowed as above.