(1.) The petitioner seeks to modify conditions Nos. 2 and 4 in Annexure A4 order passed by the Sessions Court, Kasaragod.
(2.) The petitioner is the accused in Crime No.784/2021 of Nileshwaram Police Station for the offence punishable under Sec. 498A of IPC.
(3.) He was granted pre-arrest bail by the court below on certain conditions. The condition No.2 is that he shall appear before the investigating officer on every Saturdays between 10 am and 1 pm, for a period of three months or till the final report is filed. The condition No.4 is that he shall surrender his passport before the court within 10 days from the date of his release from judicial custody.