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Judgment
10 paragraphs · 230 wordsDr. Kauser Edappagath, J
This Crl.M.C has been filed to direct the Enquiry Commissioner & Special Judge, (Vigilance), Muvattupuzha (for short 'the court below') to release the passport of the petitioner and also to grant him permission to leave India.
The petitioner is the accused No.1 in V.C.No.1/2019 of the Vigilance and Anti-corruption Bureau, Ernakulam. The petitioner was granted bail by this Court as per Annexure 1 order on conditions. The petitioner has surrendered his passport at the court below as a part of the bail conditions.
Now the petitioner wants to go to Denmark from 11.7.2023 to 24.7.2023. It is submitted that he has got an appointment with the Embassy on 12.4.2023. It is in these circumstances, the direction has been sought for
I have heard both sides.
On an earlier occasion as well, this Court has permitted the petitioner to travel abroad. The permission sought for by the petitioner appears to be genuine. Hence, the court below is directed to release the passport of the petitioner.
Petitioner is also permitted to leave the country from 11.7.2023 to 24.7.2023 on the following conditions:
(i) The petitioner shall furnish his travel details, address and telephone number at Denmark before the Investigating Officer before leaving the country.
(ii) The petitioner shall surrender his passport at the court below on his return.
The Crl.M.C is disposed of.