UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in crime No.49/2007 of Tanur Police Station. The offences alleged are under Sections 448, 324, 308 and 427 read with Section 34 IPC and also under Section 27 of the Arms Act. This petition is filed to lift the conditions Nos. (a) & (b) imposed in Annexure I order in B.A.No.1912 of 2007.

(2.) Heard both sides.

(3.) In the circumstances, the conditions Nos. (a) & (b) imposed on the petitioners in B.A.No.1912/2007 is lifted. The Crl.M.C. is allowed.