S MANI Vs. STATE

JUDGEMENT

(1.) Heard K. Pallavi, the learned Counsel representing the petitioner- accused and the learned Additional Public Prosecutor representing respondent.

(2.) This Court on 30.1,2009 granted interim stay for a limited period which is being extended from time to time. A report had been called for from the learned J.F.C.M., Palamaner and the report had been received.

(3.) Heard the Counsel. Perused the report submitted in this regard by the learned J.F.C.M.