LAWS(KER)-2023-2-67

SHIBU VARGHESE Vs. STATE OF KERALA

Decided On February 02, 2023
SHIBU VARGHESE Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner is accused No.1 in Crime No.2592/2020 of Vattappara Police Station in Thiruvananthapuram District, registered alleging offences punishable under Ss. 406, 420 and 34 of IPC.

(2.) The petitioner was granted bail by this Court on condition that he shall surrender his passport before the jurisdictional Magistrate. Accordingly, the petitioner surrendered his passport. Thereafter, as per Anx.A6 order the petitioner was granted permission to remain in the United States for a period of six months, for which his passport was released. Thereafter, as per Anx.A7 order the petitioner was again permitted to stay in the United States for a further period of one year.

(3.) The petitioner's parents are residing in the United States. It is submitted that he has to visit the United States for the purpose of medical treatment as he has a health card for facilitating treatment there.