RITHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed against the order in C.M.P.2596/2021 in C.C.520/2020 on the file of Judicial First Class Magistrate Court, Wadakanchery dated 1.11.2021. Petitioner is the 8th accused in Crime No.653/2018 of Pazhayannur police station which has been registered for the offence punishable under Sections 143, 147, 148, 341, 323, 324, 354 r/w 149 IPC.

(2.) According to the petitioner, he is pursuing a course of Fashion Designing at the Marangoni Fashion Institute (Institute of Marangoni), Via Pietro Verri, 4, 20121, Milano MI, Italy. The course is spread over three years of which first year has been completed at the campus in Mumbai. The remaining course is to be completed at one of the international campuses of the Institution at London, Paris or Milan. Hence he filed C.M.P.2596/2021 for permission to apply for a passport. As per Annexure-B order , the learned Magistrate granted permission to apply for passport for one year. The passport should have a validity of at least three years. Otherwise authorities abroad will be constrained from issuing student Visa which is required for a period of two years.

(3.) Notice was issued to the respondent. Hears both sides.