RAJEEV ALIAS SHARMA 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 condition No.1 imposed on the petitioner when he was enlarged on bail on allegations under Sections 3, 4 & 5 of the Explosive Substances Act and under Section 201 I.P.C - that he must report before the Investigating Officer between 9 a.m and 11 a.m on all Wednesdays and Saturdays, can now be deleted. THE final report has already been filed, it is reported by the learned Public Prosecutor.

(2.) THIS Crl.M.C is, in these circumstances, allowed. Condition No.1 imposed on the petitioner as per order dated 14.11.2006 in B.A.No.6621 of 2006 is hereby deleted.