MANOJ MADHUSOODHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Crl.M.C filed under the enabling powers under Sec.482 of the Cr.P.C is as follows: ".............. to quash Annexure 7 order passed in Crl.M.P.No.7005/2019 in Crime No.1587/2018 of Kollam East police Station by the Chief Judicial Magistrate Court, Kollam and allow the petitioner to go abroad (UAE) in connection with his job and pass such other orders in accordance with law."

(2.) Heard Sri.Alexander George, learned counsel for the petitioner (A1) and Sri.Santhosh Peter, learned Prosecutor appearing for the respondents.

(3.) The petitioner is aggrieved by the impugned Anx-7 order whereby his plea for permission to travel abroad has been rejected. The impugned Anx-7 order reads as follows: