MANOJ M Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) ORDER

(2.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that condition No.1 imposed on the petitioner, who faces allegations, inter alia, under Section 471 and 420 I.P.C. and who was released on bail as per order dt.27.2.2007 that he must report before the Investigating Officer on all Wednesdays between 9 a.m. and 11 a.m. can now be modified. I am satisfied that it is too early to delete the conditions altogether.