PAROTH DAMODARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners were released on bail, as per order dated 8/11/2006 in B.A.No.6529/06. They face allegations, inter alia, under Sec.307 read with Sec.149 of the IPC. They were released on bail subject to conditions. The co-accused have subsequently been released on bail on conditions which are qualitatively different from the conditions imposed on the petitioners. The petitioners have continued on bail and have been observing the conditions from 8/11/2006. It is prayed that the conditions may now be altered and modified.

(2.) The learned Public Prosecutor does not seriously oppose the application; but submits that the conditions may be permitted to remain until the final report/charge sheet is filed or until further orders.

(3.) I am satisfied that the condition imposed on the petitioners that they should not enter the Sessions Division of Kozhikode, can now be deleted. I am further satisfied that a condition that the petitioners like the co-accused must make CRL.M.C.NO. 3973 OF 2006 -: 2 :- themselves available for interrogation before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays must be imposed.