R RAJENDRA PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who faces the allegations under the Prevention of Corruption Act and was enlarged on bail subject to conditions as per order dated 10/11/06 in B.A.No.6080/06, has come to this Court for relaxation of the conditions to enable him to proceed to Coimbatore for the purpose of treatment - hip replacement surgery.

(2.) The learned counsel for the petitioner submits that the facilities for such operation are not available in Kerala and the petitioner has been referred to the hospital at Coimbatore to take that treatment.

(3.) The learned Director General of Prosecutions, who has himself appeared before this Court, submits that the State has no objection in the petitioner proceeding to Coimbatore in connection with the treatment and that during the period of such treatment, the conditions imposed can be suspended also.