K SATHYANESAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) IT is submitted by the Government Pleader that after receipt of notice, police produced the alleged detenu before the Magistrate's court at Kasaragod. Therefore, this writ petition is disposed of without prejudice to the right of the petitioner in getting bail from the Magistrate's Court concerned. Petitioner can also ventilate the grievance from the concerned Magistrate's Court. Issue photocopy today itself.