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Judgment
Kuldeep Mathur, J
This anticipatory bail application under Section 438 Cr.P.C. has been filed by the petitioner apprehending his arrest in connection with FIR No.232/2021, registered at Police Station Ahore, District Jalore, for the offences under Section 420 IPC and Sections 103, 104 and 105 of Trademark Act.
Heard learned counsel for the petitioner and learned Public Prosecutor.
Looking to the nature of allegations levelled against the petitioner in the FIR, this Court is not inclined to grant indulgence of anticipatory bail to the petitioner.
However, keeping in mind the provisions contained in Section 41A Cr.P.C., the Investigating Officer shall not effect the arrest in routine manner and before effecting the arrest, the Investigating Officer shall issue a prior notice to the petitioner under Section 41A Cr.P.C.
With the aforesaid direction, the criminal misc. bail application under Section 438 Cr.P.C. is disposed of.