P K SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioners prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that the condition imposed on the petitioners, (who face allegations under Section 308 I.P.C.) when they were released on bail as per order dt. 4.12.2006 that they must report before the Investigating Officer on all Wednesdays between 9 a.m. and 11 a.m., can now be modified. It is too early to delete them altogether at this stage.

(2.) THIS Crl.M.C. is allowed in part. It is directed that the petitioners need appear before the Investigating Officer hereafter between 9 a.m. and 10 a.m. on the first and third Wednesdays of all English Calender Months until further orders.