(1.) The revision petitioner was arrested by the Sub-Inspector of Police, Pudukad and produced before the Sub-Magistrate, Mukundapuram, in pursuance of a warrant issued by the Magistrate of Jaipur City in Rajasthan and was released on his executing a bail bond for his appearance before the Jaipur Magistrate on 4-10-1960. Subsequently he appeared before the Mukundapuram Magistrate and moved the petition alleging that he was not the person mentioned in the warrant and the arrest was made due to either a deliberate or an accidental mistake in identity. The learned Magistrate returned the petition to be presented before the Jaipur Magistrate. The petitioner challenged the correctness of that order in a revision petition filed before the District Magistrate, Trichur. The learned District Magistrate while observing that it was not proper for the Magistrate to return the petition without disposing it of one way or the other held on a consideration of the materials available, that it appears to him that the person apprehended under the warrant was really the person intended by the court which issued the warrant and dismissed the revision petition. That order is now sought to be revised.
(2.) The main ground urged before me is that there is no evidence to justify the finding that the petitioner is the person mentioned in the warrant issued by the Jaipur Court. I do not think there is any justification for this complaint. S.85 of the Code of Criminal Procedure deals with the proceedings to be followed when a warrant of arrest is executed outside the local limits of the jurisdiction of the Court issuing the same and S.86 (1) details the procedure to be followed by the Magistrate before whom the person arrested is brought. S.86 [1] reads as follows:-
(3.) The petitioner here is described in the warrant as K.K. Nair, Manager, Asoka Industries, Alagappanagar. In his petition the petitioner describes himself as Kunjunni Nair. The Sub-Inspector of Police who arrested the petitioner had filed an affidavit before the District Magistrate to the effect that there is no mistake regarding the identity of the person and that the person described in the warrant as K.K. Nair, Manager, Asoka Industries Alagappanagar is none other than Kunjunni Nair, the petitioner. He also affirmed that there is only one concern in Alagappanagar by name Asoka Industries and there is no person by the name employed there, other than the revision petitioner. In the affidavit filed by him the petitioner did not deny that he is employed in the Asoka Industries, Alagappanagar, nor did he say that he is not known as