JOY CHAKKAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that the condition imposed on the petitioner, who faces allegations, inter alia, under Sec.420 of the IPC 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 modified. I agree with the learned Public Prosecutor that it is too early to delete the condition altogether.

(2.) THIS Crl.M.C. is, in these circumstances, allowed in part. The said condition is modified. The petitioner shall hereafter report before the Investigating Officer between 10 a.m. and 11 a.m. on the first Wednesdays of all English calendar months until further orders.