BINEESH BENNY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner herein is the sole accused in Crime no.823/2024 of Vellikulangara Police Station, Thrissur. He is aggrieved by Annexure-6 Order, which refused permission to the petitioner to travel abroad, and grant exemption from personal appearance for that purpose.

(2.) Heard the learned counsel for the petitioner, the learned Public Prosecutor for the 1st respondent/State and Learned Deputy Solicitor General of India for additionally impleaded 2nd respondent. Perused the records.

(3.) Learned counsel for the petitioner submits that the petitioner is a YouTube Vloger, who posts travel videos by name 'Byn's Wanderings'. The petitioner would contend that he took tickets to travel to Georgia on 27/11/2024. However, the instant crime was booked on 23/11/2024, for which reason he could not travel. Now, the investigation is practically complete and his physical presence is not required. He intends to travel to Georgia. It was also submitted that, his Visa will expire on 3/4/2025. Learned counsel would submit that the petitioner will undertake to come back well before his Visa expires. His livelihood may not be curtailed, is the submission made by the learned counsel for the petitioner.