K.T.Chandran Pillai vs. State Of Kerala

Crl.MC/8095/2019HC KeralaGSTCNR KLHC01081244201917 December 2019Bench: HONOURABLE MR. JUSTICE ASHOK MENON4 pages

For Respondent: C.S.HRITHWIK-P.P

AI SummaryAllowed

Held

The High Court found the reason for seeking passport release (medical treatment abroad) to be genuine and compassionate. To mitigate the prosecution's apprehension of absconding, the Court directed each petitioner to deposit Rs. 25,000/- before the trial court, refundable upon their return and re-surrender of passports.

Facts

The petitioners, accused in a criminal case, sought relaxation of a bail condition requiring them to surrender their passports. The lower court denied this, fearing they might abscond. The second petitioner needed to travel to the Royal London Hospital for treatment of multiple myeloma.

Key Issues

Whether the condition to surrender passports in a bail order should be relaxed to allow the petitioners to travel abroad for medical treatment, considering the risk of absconding.

Sections Cited

None

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

Crl.M.C.8095/2019 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE ASHOK MENON TUESDAY, THE 17TH DAY OF DECEMBER 2019 / 26TH AGRAHAYANA, 1941 Crl.MC.No.8095 OF 2019(B) CRIME NO.635/2019 OF Gandhinagar Police Station , Kottayam PETITIONERS/ACCUSED 1 AND 2 1 K.T.CHANDRAN PILLAI AGED 71 YEARS S/O KRISHNA PILLAI, VRINDAVAN HOUSE, KUMARANALLOOR P.O, KOTTAYAM - 686 016 2 BALAMANI CHANDRAN AGED 69 YEARS W/O K.T. CHANDRAN PILLAI, VRINDAVAN HOUSE, KUMARANALLOOR P.O, KOTTAYAM 686 016. BY ADVS. SMT.GIRIJA K GOPAL SMT.K.N.VIGY RESPONDENTS/COMPLAINANT/STATE 1 STATE OF KERALA REP. BY ITS PUBLIC PROSECUTOR , HIGH COURT OF KERALA, ERNAKULAM - 682031 2 INSPECTOR OF POLICE GANDHINAGAR POLICE STATION, KOTTAYAM - 686 008 OTHER PRESENT: C.S.HRITHWIK-P.P THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 17.12.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING: Crl.M.C.8095/2019 2

The petitioner is aggrieved by the order of the Additional

Sessions

Court-V,

Kottayam

in Crl.M.P.1786/2019 at Annexure-III refusing the request made by the petitioners to relax condition No.3 in Annexure-II bail order which insists that they shall surrender their passpo

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free account Sign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

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.