MANIKUTTAN CHAVARO Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed by the petitioners who are accused 1 and 2 in a crime registered under Sec.302 of the IPC. The petitioners were enlarged on bail as per the order dated 30/11/06 subject to conditions. The conditions imposed include the condition that the petitioners must report before the Investigating Officer between 9 a.m. and11 a.m. on all Wednesdays and that they should not enter the limits of Njarakkal Police Station until further orders except for complying with the earlier condition referred above.

(2.) The petitioners contend that they have been observing the conditions scrupulously from 30/11/06 and that it is not necessary any more to insist on the continuation of such conditions.

(3.) The learned Public Prosecutor, after taking instructions, opposes the application vehemently. He submits that the incident in question, where loss of life occurred, is an offshoot of an inter-rivalry between two goonda groups. A precarious law and order situation prevails in the locality. If the conditions were deleted, it is likely to lead to more such violent incidents. At any rate, it is too early to consider the said request favourably. Investigation is not complete yet, submits the learned learned Public Prosecutor.