ANILKUMAR J. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is the 10th accused in Crime No.355 of 2007 of the Karamana Police Station, which is registered for offences punishable under Ss. 120B, 447, 427, 396, 212 and 302 IPC and Sec. 27 of the Arms Act, has filed the writ petition seeking to direct the respondents to allow the petitioner to travel to appear before the concerned Magistrate's Court within the time stipulated by Ext.P3 order.

(2.) The petitioner is employed in Dubai. The petitioner went to Dubai with an Indian Passport. Consequent to registration of the Crime No.355 of 2007 of Karamana Police Station, the Passport Authorities have impounded his Passport.

(3.) The petitioner states that the petitioner approached this Court filing Crl.M.C.No.1341 of 2024. However, this Court disposed of Crl.M.C.No.1341 of 2024 as per Ext.P3 order and directed the petitioner to appear before the Jurisdictional Magistrate within ten days and file any application for grant of bail and for recall of warrant.