PURATHEKKANDI MUHAMMED SUHAF Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS Criminal Miscellaneous Case is filed by the petitioner challenging the order passed by the Sessions Court, Thalassery in Crl.MP.No.594/2014 in Crime No.83/2011 of Edakkad Police Station, Kannur District under Section 482 of the Code of Criminal Procedure.

(2.) IT is alleged in the petition that the petitioner has been arrayed as the second accused in Crime No.83/2011 of Edakkad police station alleging offences under Sections 468 and 471 of the Indian Penal Code. While granting bail to the petitioner, the court below imposed certain conditions including a condition to the effect that the petitioner shall appear before the investigating officer on every Saturdays, which was later modified to appear before the investigating officer on every second Saturday. The petitioner filed an application to lift that condition imposed as Crl.M.P.No.594/2014 before the Sessions Court, Thalassery and that petition was dismissed by the learned Sessions Judge by Annexure -IV order, which is being challenged by the petitioner by filing this petition.

(3.) HEARD the counsel for the petitioner and the learned Public Prosecutor.