JYOTHISH KUMAR 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 condition No.1 imposed on the petitioner, who faces allegations interalia under Section 302 read with 149 I.P.C and who was released on bail as per order dated 14/12/2006, that he must appear before the investigating officer on all Wednesdays between 9 a.m and 11 a.m can now be modified. THE petitioner need not so appear hereafter but he shall furnish, within seven days of this day, the address of his place of residence to the investigating officer and keep the investigating officer informed of any further change in address till disposal of the case.

(2.) THIS Criminal Miscellaneous Case is allowed accordingly.