SUMESH SUGATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner - a salesman in a Video Shop was arrested for the alleged violation of the provisions of the Copyright Act and was released on bail subject to conditions as per order dated 19.01.2007. Inter alia, he was directed to appear before the Investigating Officer between 10 a.m and 11 a.m on all Saturdays until final report is filed. The petitioner has come to this Court seeking modification of the said direction. It is submitted that the petitioner has been complying with the condition all along. The counsel also submits that the 2nd accused, the one who runs the video shop, has been released on bail without any such conditions. The petitioner is willing to co-operate with the Investigators. He shall appear as and when directed. Ritualistic appearance need not be insisted now.

(2.) Notice given to the learned Public Prosecutor. The learned Public Prosecutor has been heard. Application is opposed. Notwithstanding the opposition, I am satisfied that the said condition can be now modified.

(3.) This Crl.M.C is, in these circumstances, allowed. The said condition shall stand modified. It is directed that the petitioner need hereafter make himself available for investigation only as and when directed by the investigating officer in writing to do so.