WILSON Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No. 18/2007 of Erumapetty Police Station. THE petitioner seeks to lift the condition No.1 i.e., " the petitioner shall report before the Investigating Officer between 9.00 a.m. and 11.00 a.m. on all wednesdays".

(2.) IT is hereby ordered that the condition No. 1 in the B.A. No.804/2007 dated 12.02.2007 to report before the Investigating Officer will stand deleted. The Crl. M.C. is disposed of accordingly.