R SREEKUMAR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner was released on bail as per orders passed by this Court dt.4.12.2006 in three crimes, subject to conditions. Identical conditions imposed in all the three cases is that the petitioner must report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays. THE petitioner prays that the said identical condition imposed in all the three cases may now be deleted. Investigation is already complete and there is absolutely no necessity to continue such condition, submits the counsel.

(2.) THE learned Public Prosecutor concedes that investigation is complete. I am satisfied that the said condition obliging the petitioner to appear before the Investigating Officer on all Wednesdays can be deleted, subject to the rider that the petitioner shall make himself available for interrogation before the Investigating Officer as and when directed by the Investigating Officer in writing to do so.