SUDHI GOPINATHAN NAIR Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE learned counsel for the petitioners prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the condition imposed on the petitioners when they were released on bail as per the order dated 24/1/2007 that they must make themselves available before the Investigating Officer once in a month can now be modified. I am surprised to note the nature of the condition imposed - that the petitioners must appear once a month without specifying the date or time. Be that as it may, I am satisfied that the condition can now be further modified.

(2.) IN the result, this Crl.M.C. is allowed. The said condition is modified and it is directed that the petitioners need now appear before the INvestigating Officer only as and when directed by the INvestigating Officer in writing to do so. The petitioners shall within 7 days from this date furnish to the INvestigating Officer the address of their place of residence and shall keep the INvestigating Officer informed of further change, if any, till the case against them is disposed of.