BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in crime No.48/2007 of Tanur Police Station. The offences alleged are under Sections 143, 147, 148, 452, 324 & 307 read with Section 149 of IPC. This petition is filed to lift the conditions Nos. (a) & (b) imposed in B.A.No.1913 of 2007.

(2.) Heard both sides.

(3.) In the circumstances, the conditions Nos. (a) & (b) imposed on the petitioners in B.A.No.1913/2007 is lifted. The Crl.M.C. is allowed.