BINU ALIAS VINOD 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 in bail order in B.A. No.818/2007 dated 12.02.2007 i.e., "the petitioner shall report before the Investigating Officer between 9.00 a.m. and 11.00 a.m. on all Wednesdays".

(2.) IN the circumstances, 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 is hereby lifted.