RONNI THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that the condition imposed on the petitioner, (who faces allegations, inter alia, under Section 302 r/w. 149 I.P.C.), when he was released on bail as per order dt.14.12.2006 that he must report before the Investigating Officer on all Wednesdays between 9 a.m. and 11 a.m., can now be deleted. THE counsel for the petitioner asserts that the final report has already been filed and the case has been filed as S.C. 885 of 2006 before the Addl. Sessions Judge, Vadakara and it now stands posted to this day for hearing on charge.

(2.) THIS Crl.M.C. is hence allowed and the said condition is hereby deleted with a rider that the petitioner shall appear before the Investigating Officer as and when directed by him in writing to do so.