(1.) Learned XVI Additional Chief Metropolitan Magistrate, Hyderabad has submitted his explanation setting out that due to pressure of work he did not mention the reasons and it is neither intentional not wanton. He assures this Court that he will be more careful henceforth.
(2.) Hence, no further action need be initiated against the Magistrate for the error committed by him.
(3.) Learned Assistant Government Pleader for Home seeks one week time to secure instructions in the matter.