DIPU DIVAKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure A8 order passed by the Additional Sessions Court-V, Kollam is under challenge in this Crl.M.C.

(2.) The petitioner is the 1st accused in Crime No.3693 of 2020 of Kottarakkara Police Station. The offences alleged against him are punishable under Ss. 323, 324 and 498A read with Sec. 34 of the Indian Penal Code. The petitioner was granted bail on condition that he shall surrender his passport. Accordingly, he had surrendered his passport.

(3.) The petitioner is an Ayurvedic doctor. He filed Annexure A6 petition at the court below to release his passport and seeking permission to go to U.K. to give treatment to one of his patients at U.K. The court below after hearing both sides dismissed Annexure A6 petition as per Annexure A8 order. The said order is under challenge in this Crl. M.C.