PANDIYAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This petition has been filed to relax the condition imposed on the petitioner in Crl.M.P(MD)No.20214 of 2025 in Crl.OP(MD).No. 12986 of 2025 dtd. 10/10/2025.

(2.) The learned counsel for the petitioner submitted that the petitioner has been complying with the condition imposed by this court regularly and he prays for relaxation of the said condition.

(3.) The learned Government Advocate (Crl.Side) submitted that the petitioner has been complying with the condition regularly.