SAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner. The petitioner wants to have condition No.(b) imposed while granting bail vide Annexure A order lifted. The said condition is one directing the petitioner to proceed out of the limit of Ramamangalam police station and ordering that he shall not enter the Ramamangalam police station limits until the final trial and disposal of the Sessions Case is had. It is submitted that even the investigation in the case is not over and final report is not filed. It is not time to lift the said condition. Hence this Criminal Miscellaneous Case is dismissed.