RIJU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioners prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that the condition imposed on the petitioners, who face allegations under the provisions of the Kerala Abkari Act when they were released on bail as per order dt.9.1.2007 as modified by order dt. 13.2.2007, can now be modified. I am satisfied that there is merit in the contention of the learned Prosecutor that it is too early to delete the conditions altogether.

(2.) THIS Crl.M.C. is allowed in part. The petitioners need hereafter make themselves available for interrogation before the Investigating Officer between 10 a.m. and 10.30 a.m. on the first Wednesday of all English Calender months until further orders.