ALI ALIAS KUNJUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, who faces allegations in different crimes, registered under Section 395 I.P.C, was enlarged on bail as per a common order passed subject to conditions. THE condition imposed now obliges the petitioner to report before the Investigating Officer on the first working day of every month between 10 a.m and 11 a.m till the filing of the final report by the Investigating Officer. THEre is no contention that the final report has already been filed. Investigation is in progress. THE petitioner submits that this order may stand against his taking up employment outside Kerala. THEre is no assertion that he has secured any employment now. If and when he secures employment and if the condition stands in the way of his taking up employment outside Kerala and in continuing any such employment, the petitioner can certainly approach this Court for modification/relaxation of the conditions after giving details of the employment to the court. At the moment, I find no reason to relax or delete the condition imposed on the petitioner in clause (b).

(2.) THESE Crl.M.Cs are, in these circumstances, dismissed, but with the above observations.