SIRAJUDHEEN Vs. S I OF POLICE

JUDGEMENT

(1.) THIS is an application filed under Section 439 of the code of Criminal Procedure. Petitioner is the accused in Crime no. 692 of 2009 of Nedumbassery Police Station alleging commission of offences punishable under 419, 468 and 471 of the Indian Penal Code and Section 12 (1) (b) and (d) of the passport Act, 1967.

(2.) THE allegation against the petitioner is that suppressing the issuance of an earlier passport, he obtained a second passport and used the same for travel. He was intercepted by the Emigration authorities on his arrival at nedumbassery Airport and was then handed over to the nedumbassery Police on 7. 4. 2009. On 8. 4. 2009 he was produced before the Judicial First Class Magistrate-II, Aluva and he has been in judicial custody since then and his application for bail was subsequently dismissed.

(3.) PETITIONER's application for bail moved before the learned Sessions Judge, Ernakulam was also subsequently dismissed as per Annexure B order dated 22. 4. 2009. It was in the above circumstances that he approached this Court with this petition.