JASIN MOHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the 1st accused in Crime No.18 of 2019 on the file of Excise Range Office, Amaravila, registered under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act (NDPS Act) Act, seeks to modify condition nos.(i),(iv) and (v) imposed by this Court while releasing him on bail as per order dated 10.5.2019.

(2.) Later he moved the Sessions Court, Thiruvananthapuram, for lifting condition No.(v) requesting that he may be granted permission to leave the country to join an educational institution at Sultanate of Oman. On the opposition of the learned Public Prosecutor, the request was turned down by the Sessions Court by Annexure-A4 order. The Sessions Court did not find it proper to modify the condition since the offence charged was considered to be grave in nature and further it apprehended him to abscond if the condition No.(v) is recalled. Therefore, Annexure-A4 is also challenged before me in this proceedings.

(3.) Notice of this Crl.M.C. was given to the learned Public Prosecutor, who also opposed the request for lifting condition Nos.(i), (iv) and (v) on the ground that investigation in the case was not over and further the petitioner did not produce any credentials showing that he sought admission to any academic institution abroad.