K.KAREEM Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure A4 order passed by the Additional Sessions Court-I, Kasaragod is under challenge in this Crl.M.C.

(2.) The petitioner is the accused in SC No.125/2021. The offences alleged against him are under S.376 of IPC and S.3(1) (xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. As per the condition imposed while granting bail, the petitioner surrendered his passport. The petitioner filed an application as Crl.M.P.No.969/2021 at the court below to release his passport to go abroad. According to him, he is employed at Sharjah. The court below dismissed the application as per Annexure A4 order on the ground that he may not be available at the time of trial.

(3.) I have heard Smt.Reeha Khader, the learned counsel for the petitioner and Sri.P.G.Manu, the learned Senior Public Prosecutor.