SUMIT GOYAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in VC Number 1 of 2019 of the Vigilance and Anti-corruption Bureau, Ernakulam. He is alleged to have committed offences punishable under Ss. 13 (1)(d) r/w 13(2) of the Prevention of Corruption Act and Ss. 409, 420, 511, 366 r/w 32 and 120B of the IPC.

(2.) The petitioner seeks permission to apply for a US Visa. It is submitted that the daughter of the petitioner is settled in the USA and that he intends to visit his daughter.

(3.) The learned Special Public Prosecutor submitted that the petitioner faces grave offences and if permission is granted to him to leave India, he may not appear before the Court and face trial.