JAYAN 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, inter alia, under Secs.302 and 120B of the IPC and who have been released on bail as per the order dated 11/8/2006 - that they should appear before the Investigating Officer on the first working day of every month, can now be deleted.

(2.) THIS Crl.M.C. is accordingly allowed and the said condition is deleted.