BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This M. C. is filed by the accused Nos. 2 and 3 in Crime No. 210/2000 registered by the Kayamkulam Police alleging offences punishable under S.409 and 379 r/w. 34 of IPC to quash Annexures-I and II notices issued by the learned Magistrate to them to appear before the investigating officer for interrogation regarding the case on 14.6.2000.

(2.) It is submitted that the petitioners had appeared before the Court and the learned Magistrate had granted bail to them. According to them, Annexures-I and II notices issued by the learned Magistrate are absolutely illegal and unsustainable and therefore, the same is liable to be quashed.

(3.) Heard counsel for the petitioners and the Public Prosecutor.