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Judgment
4 paragraphs · 174 wordsZiyad Rahman A.A., J
This Crl.M.C. is filed by the petitioner seeking a prayer to remove the condition imposed by this Court in Bail Application No.2137 of 2023, a copy of which is produced as Annexure-A2. As per Annexure-A2 order the petitioner was granted regular bail subject to certain conditions. Among the said conditions, condition No.3 is to the effect that the petitioner shall appear before the Investigating Officer between 10.00 a.m and 11.00 a.m on every Monday until the filing of the final report. The 7th condition is to the effect that the petitioner shall not leave the State of Kerala without the permission of the trial court.
After considering the relevant aspects and also taking note of the nature of the allegations, I am inclined to allow this Crl.M.C.
Accordingly, it is ordered that, Condition No.3 in the application for bail shall stand deleted. As regards condition No.7, it is modified by making it clear that the petitioner shall not leave the country without obtaining permission of the trial court.