VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in crime No.110/2007 of Parappanagadi Police Station. The offence alleged are under Section 153 A of IPC. This petition is filed to lift the conditions Nos. (1) & (2) imposed in Annexure I order in B.A.No.1941 of 2007.

(2.) Heard both sides.

(3.) In the circumstances, the conditions Nos. (1) & (2) imposed on the petitioners in B.A.No.1941/2007 is lifted. The Crl.M.C. is allowed.