SATHEESH K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Cr.PC. The petitioner, the 2nd accused in Crime. No. 28/2023 of Viyyoor Police Station, Thrissur who was granted bail by this Court in BA. No. 1228/2023, dtd. 16/2/2023, is aggrieved by condition No.iii, imposed thereon. Condition No.iii is as under;

(2.) It is submitted by the learned counsel for the petitioner that, even though this Court permitted the petitioner to move an application for modification of bail conditions before the jurisdictional court, as per Annexure-A3 order, the learned Magistrate not fully modified the order and the petitioner is having grievance in the matter of continuing the condition 'until further orders'.

(3.) The learned Public Prosecutor submitted that, whether the investigation has been completed, is a matter to be ascertained.