NOUFAL JAMALUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioners prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that condition No.2 imposed on the petitioners, who face allegations, inter alia, under Sec.308 read with Sec.149 of the IPC, when they were released on bail as per the order dated 31/1/07, that they shall not enter the limits of the Kilikolloor Police Station until further orders, can now be deleted. All other conditions, I am satisfied, must continue to remain in force until further orders.

(2.) THIS Crl.M.C. is, in these circumstances, allowed in part to the above extent.