LEELDHER Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, the accused in Crime No.115/2010 of Piravom Police Station, Crime No.117/2010 of Kuravilangad Police Station and Crime No.647/2009 of Piravom Police Station, filed these petitions under Section 482 of Code of Criminal Procedure for a direction to modify the condition in the order granting bail and to release the petitioner on executing a bond by his son, who is having a Pan Card and to permit him to go to his native place with a condition to appear before the Investigating Officer as and when required.

(2.) Learned counsel appearing for the petitioner and learned Public Prosecutor were heard.

(3.) Argument of the learned counsel appearing for the petitioner is that petitioner is absolutely innocent and though bail was granted, because of the stringent conditions, petitioner is still in custody for the last more than six months and in such circumstances, the conditions are to be modified.