MUHAMMED SHAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is one of the accused in the case S.C No. 141/2019 on the file of the Special Court for SC/ST (POA) Act Cases, Manjeri.

(2.) The aforesaid case is based upon the final report filed by the police in Crime No. 809/2017 of the Perinthalmanna Police Station under Sections 143, 148, 341, 324 and 326 read with 149 IPC and Section 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) During the crime stage of the case, the petitioner was granted bail by the Special Judge on certain conditions. One of the conditions was that he shall surrender his passport before the court. It is stated that, in compliance with the aforesaid condition, the petitioner had surrendered his passport before the court.