NIMMISH 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 faces allegations, inter alia, under Sec.364-A of the IPC when he was released on bail as per the order dated 12/3/2007 in B.A.No.1455/07 by another Bench of this Court that he must report before the Investigating Officer on all Wednesdays between 9 a.m. and 11 a.m. can now be modified. I agree with the learned Public Prosecutor that it is too early to delete the condition altogether.

(2.) THIS petition is accordingly allowed. It is directed that the petitioner need appear before the Investigating Officer hereafter only on the 1st Wednesdays of every English calendar month between 9 a.m. and 10 a.m. until further orders.