Santhosh Eapen vs. State Of Kerala

Crl.MC/5007/2023HC KeralaGSTCNR KLHC01045002202303 July 2023Bench: HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V3 pages

AI SummaryAllowed

Held

The Court noted that the petitioner had complied with its earlier interim order allowing him to travel. As the purpose of the petition was fulfilled and nothing further survived, the petition was closed.

Facts

The petitioner, an accused in a criminal case, sought to set aside a lower court's order and obtain permission to travel outside Kerala for two days. This Court had previously granted him interim permission to travel for 24 hours on a different date.

Key Issues

Whether the petitioner, an accused, should be granted permission to travel outside the State, challenging a lower court's refusal.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V MONDAY, THE 3RD DAY OF JULY 2023 / 12TH ASHADHA, 1945 CRL.MC NO. 5007 OF 2023 AGAINST SC NO.1/2023 OF ADDITIONAL SPECIAL SESSIONS COURT (SPE/CBI CASES)-III, ERNAKULAM PETITIONER/ACCUSED NO.7 : SANTHOSH EAPEN AGED 57 YEARS S/O CC EAPPEN, CHERUVATHOOR HOUSE, THALAKKODU P.O., CHOTTANIKKARA, ERNAKULAM, PIN – 686693 BY ADVS. S.RAJEEV V.VINAY M.S.ANEER SARATH K.P. PRERITH PHILIP JOSEPH RESPONDENTS/STATE : 1 STATE OF KERALA REP. BY PUBLIC PROSECUTOR HIGH COURT OF KERALA, PIN – 682031 2 ASSISTANT DIRECTOR DIRECTORATE OF ENFORCEMENT, GOVERNMENT OF INDIA, REP. BY ITS ASSISTANT DIRECTOR, COCHIN ZONAL OFFICE, KANOOS CASTLE, A.K. SHESHADRI ROAD (MULLASSERY CANAL ROAD WEST), COCHIN (CRIME NO ECIR/KCZO/09/2021 OF DIRECTORATE OF ENFORCEMENT AT KOCHI), PIN - 682001 SRI. M P PRASHANTH, PP THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 03.07.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING: CRL.MC NO. 5007 OF 2023 2

This petition is filed seeking to set aside the order dated 08.06.2023 in Crl.M.P. No.518/2023 in Crl.M.C. No.1/2023 in SC No.1/2023 and to permit the petitioner to trav

The judgment continues below.

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.