NAVAS C P Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is accused No.6 in Crime No.713 of 2010 of Nadapuram Police Station for offences punishable under Sections 143, 147, 148 and 153A read with Section 149 of the Indian Penal Code and Sections 3 and 5 of the Explosive Substances Act,1908. PETITIONER was granted bail by the learned Sessions Judge, Kozhikode subject to conditions which included that he shall surrender his passport in the trial court. PETITIONER accordingly surrendered his passport. PETITIONER who is employed abroad wants release of the passport. PETITIONER filed Crl.M.P.No.78 of 2011 before the learned Sessions Judge, Kozhikode for the said purpose. That application was dismissed by Annexure-3, order.

(2.) I have heard learned Public Prosecutor who submitted that of the 30 accused some are yet to be apprehended and that the investigation is in the preliminary stage.