FAHAD N.P Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure A1 order passed by the Judicial First Class Magistrate-I, Kozhikode is under challenge in this Crl. M.C. The petitioner is the accused in Crime No. 574/2021 of Chevayur Police Station. The offences alleged against the petitioner are punishable under Ss. 376 D of IPC and 67A of the Information Technology Act. The petitioner was granted bail by this Court as per Annexure A2 order. One of the condition in the bail order is that the petitioner has to surrender his passport.

(2.) Investigation is over and the final report has already been filed. The matter is now pending in committal stage at the Judicial First Class Magistrate Court-I, Kozhikode as C.P. No. 9/2022.

(3.) The petitioner is employed at Sharjah. According to him, he has to go back to Sharjah to resume his job. Hence, he filed an application at the Judicial First Class Magistrate Court-I, Kozhikode to release his passport. The said petition was dismissed as per Annexure A1 order.