JAYASREE BHAT SREEKANTH BHAT Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM

JUDGEMENT

(1.) Petitioner has approached this Court seeking following reliefs:

(2.) Ext.P6 is the application filed by the petitioner before the Additional Chief Judicial Magistrate Court (Economic offences), Ernakulam, requesting the Court to permit her, who is accused No.2 in C.C.No.2 of 2016 pending before that court, to undertake travel to United Kingdom for a period from 01.11.2017 and 01.11.2018. The Additional Chief Judicial Magistrate, as per Ext.P9 order, allowed the prayer with following conditions:

(3.) It is directed by the court below that the Passport Authority shall issue a passport to the petitioner for visiting United Kingdom from 1.11.2017 to 1.11.2018.