J KENNEDY PAUL Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Addl. State Public Prosecutor.

(2.) THOUGH the matter is posted for admission, with the consent of the parties, as the same can be disposed of, is taken for final disposal.

(3.) THE petitioner-accused No. 2 was released on bail in Cr. No. 206/2001 under the provisions of S. 167 (2), Cr. P. C. for the default of prosecution in not filing the charge-sheet within the time limit prescribed. While so releasing, the Court below has imposed certain conditions on the petitioner, one of the conditions namely Condition No. 6 reads as follows :