K K N MALLICK Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THERE is no political agent now in Mysore. THEREfore Section 9, Extradition Act, applies as it is stated that the requisition of the State is under Section 9 of the Act, which attracts the provisions of Section 3 of the Act. The Magistrate must therefore follow the provisions of Section 3 of the Act. It is conceded it has not been followed in this case. I therefore quash the proceedings in the case and direct the Magistrate to follow the provisions of Section 3 of the Act.