RAVEENDRAN ALIAS RAVI Vs. SUB 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, whofaces allegations underSecs.489B ofthe IPC and who was released on bail as per the order dated 30/1/07 that he must report before theInvestigating Officer between 9 a.m. and 11 a.m. on all Wednesdays, can now be modified. I agree with the learned Public Prosecutor that it is too early to delete the conditions altogether now.

(2.) IN the result, this Crl.M.C. is allowed in part. Condition No.1 imposed on the petitioner shall stand modified. The petitioner need hereafter appear before the INvestigating Officerbetween 10 a.m. and 11 a.m. on the first Wednesdays of all English calendar months until the final report/charge sheet is filed.