A M MOIDU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the condition imposed on the petitioner, who was enlarged on bail subject to the condition, inter alia, that he must report before the Investigating Officer between 9 a.m. and 1 p.m. on all Wednesdays, can be modified now. I agree with the learned Prosecutor that it is too early to delete the conditions altogether.

(2.) THIS Crl.M.C. is allowed. In supersession of the said condition, it is directed that the petitioner shall appear before the Investigating Officer between 10 a.m. and 11 a.m. on the first Mondays of all English Calender months, until final report is filed.