ARUN BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) Granting permission to an accused to go abroad for employment very often involves resolution of conflicting interests. On the one side, the court has to ensure that the legal process reaches its normal culmination. The interest of the prosecution has to be protected. Trial of the case cannot be allowed to be impeded. On the other side, the right of the accused to carry on his occupation or profession cannot be curtailed.

(2.) The petitioner is the first accused in the case registered as Crime No.1274/2020 of Elavumthitta police station. The offences alleged against him are punishable under Sections 498A and 506(i) of the Indian Penal Code.

(3.) The Court of Session, Pathanamthitta granted anticipatory bail to the petitioner. It is stated that, in compliance with the order passed by the Court of Session, the petitioner appeared before the Magistrate's Court concerned and he was released on bail.