ABDUL RASHEED Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are all accused in crime No.755 of 2006 of Tirur police station and face allegations interalia under Section 3(1) of PDPP Act and Section 397 read with 149 I.P.C. They were all released on bail as per different orders but on an identical condition that they must all report before the investigating officer between 9 a.m and 11 a.m on all Wednesdays.

(2.) The learned counsel for the petitioners prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the said condition which has remained in force for a period exceeding three months can now be modified.

(3.) In the result, these Criminal Miscellaneous Cases are allowed. The condition imposed on the petitioners is modified and it is directed that the petitioners need hereafter appear before the investigating officer between 10 a.m and 11 a.m on the first Wednesday of every English Calender month till the chargesheet is filed. Hand over copy of this order to the learned counsel for the petitioner.