RAJESH S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.41 of 2024 of Yeroor Police Station, Kollam District. The investigation in respect of the offences under Ss. 452, 427, 506(ii), 324 and 326 of the Indian Penal Code is in progress as against the petitioner.

(2.) The petitioner obtained pre-arrest bail as per order dtd. 26/3/2024 in Crl.M.C.No.527 of 2024 of the Sessions Court, Kollam. Various conditions were imposed by the learned Sessions Judge while granting pre-arrest bail as per the above order. Among the above conditions, the 2nd condition directing the petitioner to appear before the Investigating Officer was lifted as per order dtd. 19/4/2024 in Crl.M.P.No.710 of 2024 of the Sessions Court, Kollam. It was so allowed, taking into account the fact that the petitioner is a person working in the Indian Army at Pathankot in Punjab.

(3.) In the present petition, the petitioner seeks time to appear before the Investigating Officer as directed in the order dtd. 19/4/2024 in Crl.M.P.No.710 of 2024 of the Sessions Court, Kollam. It is stated that the petitioner could not avail leave, and thus he was not in a position to comply with the direction to surrender before the Investigating Officer. The learned counsel for the petitioner submitted that the petitioner will be able to surrender before the Investigating Officer in the first week of June after getting leave from the Army authorities. For the above reasons, the condition requiring the petitioner to surrender before the Investigating Officer is sought to be modified in the above regard.