RAJA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to set aside the condition nos. 1 to 3 imposed by the learned Principal District and Sessions Judge, Tiruchirapalli in Crl.M.P.No.613 of 2026 dtd. 11/2/2026.

(2.) The learned counsel appearing for the petitioner would submit that based on the complaint lodged by the defacto complainant the respondent police have registered a false case against the petitioner for the offences under Ss. 294(b), 417 and 506(i) of IPC and the petitioner was arrested and remanded to judicial custody on 23/12/2025. Thereafter the petitioner approached the Sessions Court for bail in Crl.M.P.No.212 of 2026 and the Sessions Court has granted bail on 10/1/2026. Thereafter the petitioner has filed another petition in Crl.M.P.No.613 of 2026 to relax the condition imposed by the Sessions Court and the Sessions Court by an order dtd. 11/2/2026 modified the conditions as follows:

(3.) The condition to surrender the passport is in violation of Article 21 of the Constitution of India. Further the Sessions Court has no right to impound the passport and as per the passport act, the competent authority is the passport authorities, however exceeding the limit the Sessions Court had directed the petitioner to surrender the passport, therefore the condition imposed by the Sessions Court directing the petitioner to surrender the passport is liable to be set aside.