Alexander Thomas, J. - (1.)The prayers in this O.P(Crl.) filed under the enabling provisions contained in Art.227 of the Constitution of India, are as follows:
"i) to issue an order or direction to the Munsiff-Magistrate's Court No.III, Kottarakkara to recall the non-bailable warrant issued against the petitioner in execution of Ext.P-3 judgment in Crl.Appeal No. 33/2007 of the Additional District Court-VI, Kollam;

ii) to issue such other appropriate Order or direction as is deemed just and necessary in the circumstances of the case."

(2.)Notice was issued to R-2 (complainant) in this case as per order dated 9.8.2017. Now the Registry has reported that service has been duly complete in respect of R-2, but there is no appearance for that party. P.P. has already taken notice for R-1 State.
(3.)Heard Dr.K.P.Satheesan, learned Senior Counsel instructed by Sri.S.Vibheeshanan, learned counsel appearing for the petitioner and Sri.Justin Mathew, learned Prosecutor appearing for R-1 State.