SAIJU ALIAS SHAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) By a common order in two bail applications, the petitioners were granted bail subject to conditions.That common order was passed on 28.02.2007.The bail was granted, inter alia, subject to the condition that the petitioners shall not enter the limits of Eroor village until further orders.

(2.) The petitioners pray that the said condition may now be deleted. The learned Public Prosecutor opposes the application and submits that the petitioners were released on bail only w.e.f 12.03.2007 and thereafter one crime has been committed by the petitioners.It is, in these circumstances, submitted that the condition NO.(b) obliging the petitioners not to enter the limits of Eroor Village may not be lifted at this stage.

(3.) I have considered all the submissions made at the Bar. The petitioners were released on 12.03.2007.I am satisfied, that the saidconditioncanbedeleted w.e.f 12.04.2007. All otherconditions shall remain as such.