HANEEFA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was granted anticipatory bail subject to conditions as per order dt. 18.12.2006 by this court, copy of which is produced as Annex.A. Later, on the same terms the petitioner was granted regular bail by the learned Magistrate. THE petitioner now prays that condition No.1 imposed on him by this Court that he must report before the Investigating Officer on all Wednesdays between 9 a.m. and 11 a.m. may be modified. THE learned Prosecutor does not oppose the said prayer. I am satisfied that the request can be allowed.

(2.) THIS Crl.M.C. is allowed in part. In modification of condition No.1, it is directed that the petitioner need appear before the Investigating Officer hereafter between 9 a.m. and 10 a.m. on the first Wednesday of all English Calender months until further orders or until the final report is filed.