MOHMED FAHEEM ABDUL KADER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, and the prayers are as under:

(2.) Heard the learned counsel for the petitioner, the learned Standing Counsel appearing for the 2nd respondent and the learned Public Prosecutor in detail.

(3.) According to the learned counsel for the petitioner, the petitioner left India and got employment in Dubai before registration of this crime. The learned counsel for the petitioner submits that his passport has expired with effect from 20/5/2023 and he is not in a position to renew the passport or to return to India because of non-renewal of his passport due to pendency of this case. Therefore, the petitioner pressed for an order, directing the 2nd respondent to renew the passport for a reasonable period.