ROSHAN MATHEW Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not raise any serious objection and I am satisfied that the condition imposed on the petitioner when he, who faces allegations under Sections 324 & 307 I.P.C, was released on bail as per order dated 12.01.2007 that he must report before the Investigating Officer between 9 a.m and 11 a.m on all Wednesdays can now be modified. It is too early, I agree with the learned Public Prosecutor, to delete the condition altogether.

(2.) THIS Crl.M.C is, in these circumstances, allowed. Condition No.1, that the petitioner must make himself available before the Investigating Officer on all Wednesdays, is hereby modified and it is directed that the petitioner need appear before the Investigating Officer hereafter only as and when directed by the Investigating Officer in writing to do so. The petitioner shall, within seven days, furnish to the Investigating Officer the address of his place of residence and shall keep the Investigating Officer informed of change in address, if any, hereafter.