ABDUSAMED MUHAMMEDAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioners prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the condition imposed on the petitioners, who face allegations, inter alia, under Sec.308 read with Sec.149 of the IPC and who have been released on bail as per the order dated 4/1/07, that they must report before the Investigating Officer on all Wednesdays between 9a.m.and11 a.m.,can now be modified. I agree with the learned Public Prosecutor that it is too early to delete the conditions altogether.

(2.) THIS Crl.M.C. is, in these circumstances, allowed. The said condition is modified. The petitioners need hereafter appear before theInvestigating Officerbetween 9 a.m. and 10 a.m. on the first working day of all English calendar months until the final report is filed.