JESMON JOY KARIPPERY Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure A2 order in CMP No.712/2024 in C.C. No.629/2019 passed by the Judicial First Class Magistrate-I, Aluva dtd. 15/3/2024 is the subject matter of this Crl.M.C., whereby the petitioner impugns conditions imposed in the order while granting permission to renew the passport.

(2.) Heard the learned counsel for the petitioner, the learned Public Prosecutor and the learned Senior Panel Counsel appearing for the 2nd respondent.

(3.) It is argued by the learned counsel for the petitioner that the conditions imposed by the trial court as per the impugned order are onerous and unwarranted, while granting permission to renew the passport, though those conditions can be considered while granting permission to go abroad. Therefore, the conditions would require interference.