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Judgment
5 paragraphs · 190 wordsP.G.Ajithkumar, J
This is an application for anticipatory bail filed under Section 438 of the Code of Criminal Procedure, 1973.
The petitioners apprehends arrest in Crime No. 41 of 2024 of Bedakom Police Station, Kasaragod for an offence punishable under Sections 401, 354A(1)(i), 354D(1)(i) of the Indian Penal Code and Sections 10 read with 9(i), 12 read with 11(iv) of the Protection of Children from Sexual Offences Act, 2012.
When the matter was taken up for consideration today, the learned Public Prosecutor placed on record the report of the Bedakom Police Station, Kasaragod. In the report, it is stated that there is only one accused in Crime No.41 of 2024 and the petitioners are not arraigned as accused in that crime.
Recording that fact, the bail application is disposed of with a direction to the Station House Officer, Bedakom Police Station, Kasaragod not to arrest the petitioners until a notice under Section 41A of Cr.P.C. has been served upon her, in case a crime for a non-bailable offence is registered against her in that Police Station with regard to the incident mentioned in this bail application.