Jose Thomas vs. State Of Kerala
Held
The High Court found that the petitioner had scrupulously complied with bail conditions for four months and the investigation was practically complete. It set aside the Magistrate's order and lifted the restrictive bail condition, allowing the petitioner to leave the territorial jurisdiction of Thrissur.
Facts
The petitioner was granted bail by the High Court with a condition restricting him from leaving the territorial jurisdiction of the Court of Session, Thrissur. He sought modification of this condition from the Chief Judicial Magistrate to operate his financial consultancy business in Ernakulam, but his application was dismissed.
Key Issues
Whether a bail condition restricting the petitioner's movement can be modified or lifted when the investigation is substantially complete and the petitioner has complied with other conditions.
AI-generated summary — verify with the full judgment below
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 Annexure A
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