S M MANSOOR Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the condition imposed on the petitioner, when he was released on bail, that he must appear before the Investigating Officer on all Wednesdays between 9 a.m. and 11 a.m., can now be deleted. This Crl.M.C. is accordingly allowed and the said condition is deleted.