SABIRA P K Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not raise any serious objection and I am satisfied that the petitioner can be granted time till 20/04/2007 to appear before the learned Magistrate in pursuance of the order dated 05/03/2007 in B.A.No.1293/2007.

(2.) THIS Criminal Miscellaneous Case is accordingly allowed. Time for appearance before the learned Magistrate to seek regular bail is extended till 20/04/2007.