USHA CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer of the petitioner is that the conditions of bail imposed on her by the learned Chief Judicial Magistrate by order dated 1/11/06 may now be modified. This petition is filed on 9/1/07.

(2.) For modification of the conditions of bail imposed by the learned Chief Judicial Magistrate after a period of two months from the date of the order, the petitioner must normally have approached the learned Chief Judicial Magistrate himself. No reason is shown as to why after the lapse of two months, the petitioner is coming to this Court with the prayer for modification of the conditions imposed on her by the learned Chief Judicial Magistrate. I do not intend to express any opinion on merits. I need only to say that it shall be open to the petitioner to approach the learned Chief Judicial Magistrate with a prayer for modification of the conditions of bail imposed on her. If she is aggrieved by such order to be passed by the learned Chief Judicial Magistrate, needless to say that the petitioner shall be at liberty to approach this Court again.

(3.) With the above observations, this Crl.M.C. is dismissed.