SUNILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused in Crime No.82 of 2011 of Feroke Police Station for offences punishable under Sec.406, 420, 498A r/w Sec.34 of the Penal Code. By Annexure-A, order they obtained anticipatory bail from the learned Sessions Judge, Kozhikode. Learned Sessions Judge imposed conditions including that petitioners shall report to the officer investigating the case on all days between 8a.m and 10a.m for two weeks and thereafter, on all Mondays during the same time till final report is filed. Yet another condition imposed is that petitioners shall not leave the local limits of Feroke Police Station without previous permission of the investigating officer till trial is over. Learned counsel submits that the said conditions cause much inconvenience to the petitioners since first petitioner is working in a college at Shornur, in Palakkad District and second petitioner, his mother, herself a widow is staying with the first petitioner at Shornur. In the circumstance, it is prayed that said conditions may be lifted or modified. I have heard learned Public Prosecutor also.

(2.) SO far as direction for appearance before the investigating officer on all days is concerned, period fixed by the learned Sessions Judge for the said purpose has already run out and no modification is required. What remained is the direction for appearance before the investigating officer on all Mondays and that petitioners shall not leave local limits of Feroke Police Station until trial is over. Having regard to the nature of allegations made against petitioners and inconvenience of petitioners stated by learned counsel I am inclined to lift/modify the said conditions. Resultantly Annexure-A, order dated February 22, 2011 in Crl.M.C.No.237 of 2011 of the Court of learned Sessions Judge, Kozhikode is modified in the following lines: