ABDUL AZEES Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the Crl.M.C. is to quash Annexure-3 order of the Court of the Additional District and Sessions Judge, Kozhikode in Crl.M.P.No.575 of 2022 in C.M.C. No.489 of 2022 dtd. 11/1/2023, to delete or modify the 4th condition in Annexure-1 bail order and to release the passport No.Z4918737 of the petitioner surrendered before the Court of the Addl. District and Sessions Judge (POCSO) Court, Kozhikode.

(2.) The petitioner is the sole accused in Crime No.641 of 2022 of Chevayur Police Station. He faces charges under Ss. 452, 354A(1)(i) of IPC and Sec. 10 r/w Sec. 9(m) of Protection of Children from Sexual Offences Act. The petitioner was granted bail by the Court below as per Annexure -1 order on the following conditions:-

(3.) Petitioner shall not tamper with the evidence and shall not influence the witnesses.