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Judgment
7 paragraphs · 122 wordsThis is an application for anticipatory bail under Section 438 of Cr.P.C.
The applicant states that he received a notice under Section 41A of the Cr.P.C. from Kodakara Police Station and he apprehends arrest in case he
appears before the investigating officer.
The learned Public Prosecutor, under instructions, submits that no crime has been registered at the Kodakara Police Station and the investigating
officer has no intention to arrest the applicant.
In the result, the bail application is disposed of with a direction to the applicant to cooperate with the investigation in answer to the notice received
under Section 41A of the Cr.P.C. and in case he apprehends arrest, he shall be at liberty to approach this Court again for anticipatory bail.