S. SARATH Vs. CBI, ACB COCHIN REPRESENTED

JUDGEMENT

(1.) These petitions are filed seeking permission to go abroad. The petitioner is the 1st accused in C.C. No. 3/2019 and 2nd accused in C.C. No. 4/2018 on the files of Special Judge (SPE/CBI), Thiruvananthapuram. The offences alleged against the petitioner in C.C. No. 3/2019 are u/s 120B of the IPC and under Ss. 7, 13(2) r/w 13(1)(d) and 12 of the Prevention of Corruption Act, 1988. The offences alleged in C.C. No. 4/2018 are registered u/s 120B of the IPC and under Ss. 7, 13(2) r/w 13(1)(d) and 12 of the Prevention of Corruption Act, 1988. The petitioner is on bail in both the cases. The petitioner intends to visit his daughter at Dubai from 20/4/2023, who is studying in Dubai.

(2.) I have heard Sri. Thomas Abraham, the learned counsel appearing for the petitioner and Sri. Sreelal N. Warrier, the learned Special Public Prosecutor, CBI.

(3.) On an earlier occasion, the learned Special Judge (SPE/CBI) has granted permission to the petitioner to travel to Dubai on conditions, and the petitioner strictly complied with the conditions.