PRASANNAKUMAR P V 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 the condition imposed on the petitioner, (who faces allegations under Section 395 r/w. 120B I.P.C.) when he was released on bail as per order dt.15.12.2006 that he must report before the Investigating Officer on all Wednesdays between 9 a.m. and 11 a.m. can now be modified. I am satisfied that it is too early to delete the said condition altogether.

(2.) THIS Crl.M.C. is allowed in part. The condition that the petitioner must appear before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays is modified and it is directed that the petitioner must appear before the Investigating Officer hereafter between 10 a.m. and 11 a.m. on the first Wednesday of all English Calender months until further orders or until the final report is filed.