SAJEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE THE learned counsel for the petitioner prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that the conditions imposed on the petitioner, who faces allegations under Section 376 r/w. 511 and 34 I.P.C. and who was released on bail subject to conditions as per order dt.7.2.2007 that he must make himself available for interrogation before the Investigating Officer on all Wednesdays between 9 a.m. and 11 a.m., can now be modified and the petitioner can be directed to appear before the Investigating Officer as and when directed by him in writing to do so.

(2.) THIS Crl.M.C. is allowed to the above extent.