VIJAYAN CHELLAN 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 conditionNo.2 imposed on the petitioners, (who face allegations, inter alia, under Section 307 r/w. 34 I.P.C.) as per order dt. 3.10.2006 in B.A.No. 5828 of 2006, can now be modified. Condition imposed in respect of one of the accused who secured bail on the strength of the same order has already been relaxed by order dt. 21.11.2006.

(2.) THIS Crl.M.C. is allowed and condition No.2 imposed as per order dt.3.10.2006 in B.A.No.5828 of 2006 shall now stands modified and it is directed that the petitioners shall appear before the Investigating Officer as and when directed by him in writing to do so. The petitioners shall from time to time keep the Investigating Officer informed of the address of their place of residence and change of address, if any.