AJAS ABDUL KHADER Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is to modify the condition imposed on the petitioner when he was granted bail in a crime registered under Sec.302 read with Sec.34 of the IPC.

(2.) The alleged incident occurred on 30/7/2006. The petitioner was arrested on 31/7/2006. He was released on bail as per order in B.A.No.5797/06 dated 11/10/2006. It was directed that the petitioner shall report before the Investigating Officer once in a week on every Tuesday between 10 a.m. and 11 a.m. for a period of four months and thereafter on the first working day of every month.

(3.) The learned counsel for the petitioner submits that the condition imposed is causing great difficulties to the petitioner who is residing presently at Mattanchery. It is prayed that the condition may be deleted.