AKHILESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 865 of 2016 of Mannar Police Station, Alappuzha District registered for the offences punishable under Section 377 of Indian Penal Code and Section 7 of the Protection of Children from Sexual Offences Act.

(2.) This application is filed seeking the following reliefs:

(3.) Bail has been granted to the petitioner as per an order dated 30.08.2016 by this Court. It is the case of the petitioner that he has no criminal antecedents and he has not committed any offence as alleged. Now he has joined a professional course at Marina Academy of Maritime Training Centre, Ahmedabad and to pursue the studies he has to submit a copy of his passport to the Training Centre. As part of his academic course, it is necessary to travel in ships in and outside the country and therefore, he has submitted an application before the Passport Seva Kendra at Chengannur under the 3rd respondent for passport to facilitate his studies. Pursuant to the same, he was directed to appear before the Passport Seva Kendra on 25.01.2021 at 9.30 a.m. As the passport authority will issue passport only with the permission of the court because of the case pending against him he has come up with this application.