RAJESH 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 Secs.452 and 324 of the IPC and who were released on bail as per the order dated 20/2/07 passed by the learned Magistrate that they should not enter the jurisdiction of Devikulangara Panchayat , can now be lifted.

(2.) THIS Crl.M.C. is accordingly allowed to the above extent.