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Judgment
7 paragraphs · 254 wordsK. Babu, J.
The petitioner is the 1st accused in VC Number 1 of 2019 of the Vigilance and Anti-corruption Bureau, Ernakulam. He is alleged to have committed offences punishable under Sections 13 (1)(d) r/w 13(2) of the Prevention of Corruption Act and Sections 409, 420, 511, 366 r/w 32 and 120B of the IPC.
The petitioner seeks permission to apply for a US Visa. It is submitted that the daughter of the petitioner is settled in the USA and that he intends to visit his daughter.
The learned Special Public Prosecutor submitted that the petitioner faces grave offences and if permission is granted to him to leave India, he may not appear before the Court and face trial.
The learned counsel for the petitioner made an undertaking on behalf of the petitioner that he will co-operate with the trial. The counsel submitted that on earlier occasions this Court permitted him to visit foreign countries during the pendency of investigation. It is further submitted that the Passport issued to the petitioner has been surrendered before the trial court.
The petitioner has only sought permission to apply for a Visa. I find that the pendency of the investigation in the case and the fact that he had been arrested in connection with the case will not stand in the way of applying for Visa before the competent authorities, if he is otherwise entitled. Therefore, the petitioner is granted permission to apply for US Visa.
The Crl.M.C is disposed of as above.