SUDARSANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioner submits that on 15.5.2007 the necessary certificate has been issued to the petitioner by the learned Magistrate. I have perused the report of the learned Magistrate also. I am satisfied in these circumstances that this Crl.M.C. can be dismissed as not pressed as requested by the learned counsel for the petitioner.

(2.) THIS Crl.M.C. is accordingly dismissed.