AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 217 wordsA. Badharudeen, J
This petition has been filed under Section 482 of Cr.PC. The petitioner, the 2nd accused in Crime. No. 28/2023 of Viyyoor Police Station, Thrissur who was granted bail by this Court in BA. No. 1228/2023, dated 16.02.2023, is aggrieved by condition No.iii, imposed thereon. Condition No.iii is as under;
“(iii) The petitioner shall appear before the investigation officer between 10.00 a.m and 11.00 on every Saturday until further orders. The petitioner shall also appear before the investigating officer as and when required by him.”
It is submitted by the learned counsel for the petitioner that, even though this Court permitted the petitioner to move an application for modification of bail conditions before the jurisdictional court, as per Annexure-A3 order, the learned Magistrate not fully modified the order and the petitioner is having grievance in the matter of continuing the condition ‘until further orders’.
The learned Public Prosecutor submitted that, whether the investigation has been completed, is a matter to be ascertained.
On perusal of the entire matter, it is noticed that, condition No.iii requires modification to the effect that, the appearance of the petitioner, as directed in Annexure-A3 order, to be continued till 30.06.2023 or till the date of filing of final report, whichever occurs first.
This petition stands disposed of..