K K SETHUMADHAVAN Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Public Prosecutor. In the facts and circumstances of the case, condition No.1 in the bail order dt. 24.1.2007 in B.A.306/2007 is modified obliging the petitioner to hereafter report before the investigating officer between 9 a.m. and 11 a.m. on all alternate Wednesdays. This petition is allowed as above.