HASIL YOUSUF Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this Crl.M.C. is to Annexure A3 order dtd. 21/6/2023 in Crl.M.P. No.1550 of 2023 in C.C.No.747 of 2022 on the file of the Judicial First Class Magistrate Court-II, Kochi.

(2.) The petitioner is accused No.1 in Crime No.243 of 2022 of Palluruthy Police Station registered alleging offence punishable under Sec. 498-A of IPC.

(3.) The petitioner had applied for a Police Clearance Certificate before the Court below. The Court below allowed the request of the petitioner to go abroad and declined to direct the issuance of Police Clearance Certificate.