N. SASIKALA Vs. ENFORCEMENT OFFICER

JUDGEMENT

(1.) HEARD .

(2.) THE Petitioner has sought for a bail under Section 167(2) Code of Criminal Procedure. on the ground that though 60 days elapsed as on 20.10.1996 and no charge sheet has been filed. The learned Magistrate refused bail under Section 12(6) of the COFEPOSA Act, 1974 holding that the detenu could not be released on bail. Thereafter, the Petitioner has preferred this petition seeking similar prayer. The counsel for the Respondent placed an order dated 29.11.1996, which was received on 3.12.1996 wherein the Advisory Board revoked the detention and directed her release from the COFEPOSA detention. In view of this subsequent development, after the order of the learned Magistrate, the Petitioner may approach the appropriate jurisdictional Magistrate for necessary relief. This Court has taken a similar view in Crl. O.P. No. 5717 of 1996 by order dated 19.8.1996. The petition is ordered accordingly.