V RAMACHANDRAN Vs. P N LAVAKUMAR

JUDGEMENT

(1.) THIS Criminal Original Petition has been filed praying to direct the second respondent to execute the non-bailable warrant of arrest issued by the X Metropolitan Magistrate, Egmore, Chennai, in C.C.No. 3139 of 2000 directing the second respondent to arrest and produce the accused P.N.Lavakumar.

(2.) WHEN a non-bailable warrant was issued by the Magistrate, it is the duty of the concerned police to execute the warrant and no such direction is required. Hence, the petition is not maintainable and the same is dismissed as such.