K A RAUF Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 7th accused in Crime No.27 of 2010 of Vellayil Police Station for offences punishable under Secs.420, 468 and 471 r/w Sec.34 of the Indian Penal Code. Allegation is that accused including petitioner forged seals of Kozhikode Tahsildar and the Taluk Office and forged documents to enable them purchase landed property in Maharashtra.

(2.) Learned Sessions Judge, Kozhikode by Annexure-I, order granted bail to the petitioner subject to certain conditions which included reporting to the Investigating Officer on all days and not to leave the State except with the permission of the Court. I am told that later by Annexure-III, order condition regarding reporting to the Investigating Officer was modified and petitioner was directed to report to the Investigating Officer on all alternate Sundays. Petitioner states that since he has business at Indoor, he has often to go to that place and the conditions that he shall not go beyond the State except with the permission of the Court and to report before the Investigating Officer on all alternate Sundays is causing much inconvenience to him. Learned counsel requested that the condition may be lifted or modified.

(3.) I have heard learned Public Prosecutor also who pointed out the offences attributed to the petitioner.