GOPALAN CHATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the petitioner's prayer to modify the condition imposed on him, who faces allegations under Section 376 I.P.C., when he was granted bail on 02/02/2007, that he must appear before the investigating officer on all Wednesdays between 9 a.m and 11 a.m can be altered and the petitioner can be permitted to appear so, on all Sundays.

(2.) THIS Criminal Miscellaneous Case is accordingly allowed. The said condition is thus modified.