(4)If the Magistrate is of opinion that a prima facie case is made out in support of the requisition of the foreign State [* **] [[The words "or commonwealthcountry" omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).]], he may commit the fugitive criminal to prison to await the orders of the Central Government, and shall report the result of his inquiry to the Central Government, and shall forward together with such report, any written statement which the fugitive criminal may desire to submit for the consideration of the Central Government.
