SAMPSON CHIBUZOR MADUKOLU Vs. STATE OF KERALA

JUDGEMENT

(1.) The present Crl.M.C. is preferred seeking for a direction by invoking the powers of this Court under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS) to give effect to the directions contained in Annexures I and II, and for a direction to the respondents to facilitate the petitioners to travel to Nigeria, since they are in possession of valid travel documents.

(2.) The brief facts necessary for disposal of this Crl.M.C. is as follows:

(3.) When this Crl.M.C. came up for consideration before this Court on 11/4/2025, the following interim order was passed: