JOSEPH FABIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused No.10 in C.C.No.1113/2017 pending on the files of the Judicial First Class Magistrate Court-I, Kochi (for short 'the court below'). The offences alleged are punishable under Ss. 143, 147, 149, 323, 324 and 427 of the IPC.

(2.) The petitioner is on bail. He is working at Saudi Arabia. His passport will expire on 24/7/2023. He filed an application at the court below for grant of no objection certificate to renew his passport. The court below allowed the application without specifying any time limit. Thereafter the respondent No.2 issued a passport with a validity of one year. According to the petitioner, unless the passport is renewed atleast for a period of 3 years, he will not be able to apply for job. It is in these circumstances he has approached this Court.

(3.) I have heard the learned counsel for the petitioner as well as the learned Senior Public Prosecutor.