MADUKOLUCHIBUZOR SAMSON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.7 and 8 in Crime No.608 of 2018 of Guruvayur Temple Police Station. The above case is registered against the petitioners and others alleging offences punishable under Sections 420, 465, 468, 471 r/w Section 34 IPC. Petitioners are Nigerian Citizens.

(2.) The petitioners were arrested in connection with the above case on 1.2.2019. They are in custody from that date onwards. The petitioners and 2 others filed an application before the learned Magistrate for getting statutory bail under Section 167(2) Cr.P.C. That petition was allowed by the learned Magistrate as per order dated 4.4.2019 in MP No.3386 of 2019 in Crime No.608 of 2018.

(3.) This Crl.M.C is filed by the petitioners with a prayer that the condition in Annexure-II order to the effect that the petitioners shall surrender their passport may be lifted. According to the petitioners, their passport is irrecoverably lost.