VIPIN M R Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No. 9/2006 of Sulthan Bathery Excise Range. THE petitioner has sought for lifting the condition in the bail order of this Court to report before the Investigating Officer on every Friday.

(2.) IN the circumstances, the condition to report before the INvestigating Officer on every friday is hereby lifted.