GANESHAN NAMBOODIRI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was granted bail in a crime registered interalia under Section 420 I.P.C by the learned Magistrate on condition that he appears before the investigating officer on all Sundays for a period of one month. He was enlarged on bail on 04/04/2007. He has already appeared before the investigating officer on 08/04/2007, it is submitted. He has to appear before the investigating officer on three more occasions. He has come to this court to get the said condition imposed by the learned Magistrate deleted.

(2.) What is the reason? The short submission is that the petitioner was assaulted by an influential person on the side of the complainant when he appeared before the investigating officer on 08/04/2007. This remains an empty assertion with nothing tangible to support the same. Admittedly, no crime has been registered in support of such an incident. I am not at all persuaded in the facts and circumstances of this case to agree that the condition deserves to be modified now. The condition has to remain in force only for a total period of one month and in these circumstances, I am satisfied that this petition only deserves to be dismissed.

(3.) In the result, this Criminal Miscellaneous Case is dismissed. Needless to say the petitioner can approach the police if there be any acts of threat or intimidation against him.