HRISHIKESH KUNDU Vs. STATE REPRESENTED BY ITS

JUDGEMENT

(1.) This criminal revision has been preferred seeking to set aside the order dated 16.04.2019 passed in Crl.M.P.No.2833 of 2019 in C.C.No.92 of 2018 on the file of the Chief Judicial Magistrate Court, Erode and to direct the Trial Court to hand over the passport No.Z2249985 to the petitioner for the period from 20.06.2019 to 26.07.2019.

(2.) The petitioner is facing prosecutions in C.C.Nos.91 and 92 of 2018 before the learned Chief Judicial Magistrate, Erode, for the offences under Sections 120-B , 417 , 420 , 465 and 468 IPC. The petitioner was arrested during investigation and was released on bail by the Sessions Court, Dharmapuri, on certain conditions. The petitioner filed Crl.O.P.Nos.20184 & 20185 of 2013 for modification of the conditions, in which, this Court, in M.P.Nos.1 of 2013 in Crl.O.P.Nos.20184 and 20185 of 2013, directed the petitioner to surrender his passport before the learned Judicial Magistrate III, Erode. Accordingly, the petitioner surrendered his passport to the learned Judicial Magistrate III, Erode. Now, the investigation has been completed and final report has been filed and the cases are now pending in C.C.Nos.91 & 92 of 2018 before the learned Chief Judicial Magistrate, Erode, as stated above. Now, the passport is under the custody of the learned Chief Judicial Magistrate, Erode.

(3.) The petitioner filed Crl.O.P.Nos.2736 and 2737 of 2014 before this Court for interim custody of his passport and this Court, by order dated 12.02.2014, issued the following directions: