ARUN RAJ SITHARA VEEDU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioners prays, the learned Public Prosecutor has not raised any serious objections and I am satisfied that the condition imposed on the petitioners when they were released on bail as per order dated 16.11.2006 that they must report before the Investigating Officer between 9 a.m and 11 a.m on all Wednesdays can now be modified. THEy face allegations under Section 498 A I.P.C.

(2.) THIS petition is accordingly allowed. In supersession of condition No.1 referred above, it is directed that the petitioners shall report before the Investigating Officer between 9 a.m and 10 a.m on the first and fourth Wednesdays of all English Calendar months until further orders or till the final report is filed.