RIYAS S/O. ABOOBACKER Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER the first accused in Crime 172/2009 of Koduvally Police Station registered for the offence under Sections 143 147 148 308 353 332 read with Section 149 of Indian Penal Code and Section 3(2)(c) of the P.D.P.P. Act was granted bail by Sessions Court, Kozhikode, under Annexure 1 order on conditions. This petition is filed under Section 439(1)(b) of Code of Criminal Procedure to lift condition No. 2, 5 and 6.

(2.) LEARNED Counsel appearing for the petitioner and the learned Public Prosecutor were heard.

(3.) LEARNED Public Prosecutor submitted that the investigation is under progress and the remaining accused are to be apprehended.