A M SHAJI RAWTHER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioner prays, the learned Public Prosecutor does not seriously oppose the said prayer and I am satisfied that the petitioner can now be granted time till 2/4/2007 to appear before the learned Magistrate as directed in Annexure-A1 order. If he so appears, it shall be reckoned as sufficient compliance with Annexure-A1 order.

(2.) THIS Crl.M.C. is allowed to the above extent.