(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the condition (No.1) imposed on the petitioner who faces allegations under Section 498(A) I.P.C when he was granted anticipatory bail by order dated 11/12/2006 in B.A.No.7317/2006 which conditions have been imposed by the learned Magistrate also when regular bail was granted, can now be modified/deleted.
(2.) THIS Criminal Miscellaneous Case is, in these circumstances, allowed. Condition No.1 imposed on the petitioner is hereby deleted.