AJITH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein was granted bail subject to conditions. It was inter alia, directed that the petitioner herein shall appear before the investigating officer on every Saturday between 9 am and 10 am till the final report is filed and that he shall not leave Ernakulam District without getting prior permission of the court concerned, till final report is laid.

(2.) The petitioner herein filed CMP.No.2158/2018 before the Sessions Court to lift the conditions Nos.2 and 6. The learned Sessions Judge by Annexure-C order lifted condition No.6, though it was held that there was no reason for lifting condition No.2. That part of that order to that extent of declining to lift condition No.2 is under challenge in the present proceedings.

(3.) Heard the learned Public Prosecutor and the learned counsel for the petitioner.