ISMAIL VALUMATHIGE Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

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

(2.) Heard the learned counsel for the petitioner, the learned Standing Counsel appearing for the 1st respondent/Union Territory of Lakshadweep and the learned Senior Panel Counsel appearing for the 2nd respondent/Regional Passport Officer in detail.

(3.) The petitioner herein is the second accused in SC No.4/2019 on the files of the Sessions Court, Kavaratti, where the 1st accused (brother of the 2nd accused) and second accused are alleged to have committed offences punishable under Ss. 498A, 354B, 323, 506, 377, 511 and 376 r/w Sec. 34 of the Indian Penal Code, 1860, (hereinafter referred to as 'IPC' for short).