ABDUL BASITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C.No.131/2020 is filed the petitioner aggrieved by the order of the Assistant Sessions Judge, Vatakara, in S.C.No.439/2019; wherein he is the 2nd accused. Crl.M.C.No.135/2020 is filed by the same petitioner, who is the 2nd accused in S.C.No.412/2019 on the files of the Assistant Sessions Judge, Vatakara, wherein the applications filed by him to apply for Passport as C.M.P.Nos.1200/2019 and 1201/2019 were both rejected by the learned Assistant Sessions Judge vide separate orders. The learned Assistant Sessions Judge has pointed out that the petitioner has three other cases registered against him and therefore, if he is permitted to go abroad, it will affect the trial of all those cases. A detailed report has been obtained from the investigating officer, through the Senior Public Prosecutor, which gives a list of the cases in which he is involved. There are eleven crimes registered against the petitioner in Vatakara Police Station for offences ranging from Sections 153A, 308 and 324, I.P.C . and moreover, proceedings have also been initiated against him under Section 107 of Cr.P.C. for keeping peace in the locality. These facts would clearly indicate that the petitioner is a trouble-maker and has been involved in a number of criminal cases, all within the jurisdiction of Vatakara Police Station.