ANNAMMA MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to delete condition Nos.(c) and (d) in Annexure-1 order dtd. 4/1/2018 in Crl.M.P.No.7331/2017 on the file the Court of Sessions, Alappuzha and to grant permission to the petitioner to visit USA and to stay with her daughters for a period of one year.

(2.) The petitioner is the accused No.4 in Crime No.134/2017 of Mavelikara Police Station. The offences alleged are punishable under Ss. 120B, 406, 408, 409, 417, 420, 465, 468 and 471 read with Sec. 34 of the IPC.

(3.) The petitioners were granted bail on conditions. The condition Nos.(c) and (d) are as follows:-