GEORGE BENSON PETER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner had surrendered his passport as per the condition imposed on him when he was granted bail. Later, on his application, the passport was returned to him for the periodfrom8/1/07to8/4/07.Inobedienceto theorderof the Court, the passport has now been surrendered back to the learned Magistrate. The petitioner now prays that the passport may again be released to the petitioner for a period of three months to enable him to proceed to Vietnam to complete the assignment on behalf of his employer.

(2.) The learned Public Prosecutor does not raise any objections and I am satisfied that the condition can be deleted for a further period of three months. It is, in these circumstances, directed that Condition No.1 that he must appear beforetheInvestigating Officer shallstand deleted from 16/4/07 to 16/7/07 and the passport surrendered by the petitioner shall be released to him by the learned Magistrate. The petitioner shall surrender the passport before the learned Magistrate on or before 31/7/07.

(3.) This Crl.M.C. is accordingly allowed to the above extent.