- (1.) Learned counsel appearing for the petitioner does not want to press this Interlocutory application. Accordingly, it is dismissed as not pressed. I.A. No. 3328 of 2013
(2.) Heard the parties.
(3.) Learned counsel appearing for the petitioner submits that the requisition upon which warrant of arrest was ordered to be issued vide order dated 7.2.2013 never seems to be in consonance with the provision as contained in Section 73 Cr.P.C. and, therefore, any order passed on that requisition is quite illegal.;