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Judgment
4 paragraphs · 88 words
Somasundaram, J.—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 u/s 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.