VINOD ISSAC VELIYIL VEETTIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused Nos.1 and 2 in crime No.10/2007 of Vallikunnam Police Station. The offences alleged are under Sections 326, 323 and 294(b) read with Section 34 of IPC. This petition is filed to lift the condition No. (a) imposed in Annexure I order in B.A.No.530 of 2007.

(2.) Heard both sides.

(3.) In the circumstances, the conditions No. (a) imposed on the petitioners in B.A.No.530/2007 is lifted. The Crl.M.C. is allowed.