Jose Thomas vs. State Of Kerala
Held
The High Court, observing the petitioner's four months of compliance with bail conditions and the practical completion of the investigation, set aside the lower court's order. It lifted the territorial restriction, allowing the petitioner to leave Thrissur's jurisdiction.
Facts
The petitioner, granted bail with a condition restricting him from leaving the territorial jurisdiction of the Court of Session, Thrissur, sought to modify this condition. He argued that his financial consultancy business in Ernakulam necessitated travel, but his application to the Chief Judicial Magistrate was dismissed.
Key Issues
Whether a bail condition restricting the petitioner from leaving a specific territorial jurisdiction should be modified, considering his business requirements and demonstrated compliance with other bail terms.
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Cause title — parties, addresses and appearances
Dated this the 25 th day of July
, 202
4 The petition is filed to quash Annexure A9 order passed by the court of the Chief Judicial Magistrate, Thrissur and set aside the condition No.(v) in Anne
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