ASHITHA S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused No.4 in C.C.No.2/2021 pending on the file of the Special Judge (SPE/CBI), Thiruvananthapuram (for short 'the court below'). The offences alleged against the petitioner are punishable under Ss. 120B r/w 409, 420, 407, 468, 471, 470, 477 A of the Indian Penal Code and Sec. 13(2) r/w 13(i)(d) of the Prevention of Corruption Act, 1988.

(2.) The petitioner is on bail. She sought permission from the court below to visit her husband and baby child at Dubai. The permission was granted initially for the period from 14/05/2022 to 14/10/2022. Thereafter, it was extended till 14/04/2023. Again the petitioner filed Crl.M.P.No. 12/2023 at the court below seeking further extension of one more year. The said application was strongly opposed by the CBI. After hearing both sides, the court below dismissed the said application as per Annexure A1 order. It is under challenge in this Crl.M.C.

(3.) I have heard Sri. M.R.Sasi, the learned counsel for the petitioner and Sri.Sreelal N. Warrier, the learned Special Public Prosecutor for CBI.