ALI ALIAS KUNJUMON MOHAMMEDKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the common petitioner prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the condition imposed on the petitioner, who faces indictment in three separate prosecutions under Sec.395 of the IPC, that he must make himself available for interrogation before theInvestigating Officeron the first working day of every English calender month between 10 a.m. and 11 a.m., can now be deleted subject to appropriate safeguards.

(2.) THESE Crl.M.Cs. are, in these circumstances, allowed. The said condition is deleted; but subject to the direction that the petitioner must furnish the address of his place of residence to the Investigating Officer within 7 days and must keep the Investigating Officer informed from time to time of subsequent change in address, if any.