DASAN YOHANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioners prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that Condition Nos.(ii) and (iii) imposed on the petitioners, who face allegations under Sec.489B & C read with Sec.34 of the IPC and who were released on bail as per the order dated 21/12/05, can now be modified. I agree with the learned Public Prosecutor that it is too early to delete the conditions altogether.

(2.) IN the result, this Crl.M.C. is allowed. Condition No. (ii) shall stand modified. The petitioners need hereafter report before the INvestigating Officer on the first Mondays of all English calendar months between 10 a.m. and 11 a.m. Condition No.(iii) that the petitioners shall not leave the jurisdiction of the Police Station is deleted.