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Judgment
6 paragraphs · 141 wordsS.Srimathy, J
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 dated 10.10.2025.
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.
The learned Government Advocate (Crl.Side) submitted that the petitioner has been complying with the condition regularly.
Considering the nature of offence, the condition imposed by this Court in Crl.M.P(MD)No.20214 of 2025 in Crl.OP(MD).No.12986 of 2025 dated 10.10.2025, is relaxed and the petitioner is permitted to enter into the village, that too only from 13.01.2026 to 19.01.2026, since he wants to participate in the Pongal Celebration. Accordingly, this Criminal Miscellaneous Petition is allowed as stated supra.
5.For reporting compliance, post on 19.01.2026.