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Judgment
4 paragraphs · 190 wordsDr. Kauser Edappagath, J
The 1st petitioner is the Managing Director and the 2nd petitioner is the director of a non banking finance company, namely, M/s. Pooram Finserv Limited. Several crimes have been registered against the petitioners in different police stations across Kerala. This writ petition has been filed to give a direction to the respondents to invoke their powers under Section 41A of the Cr.P.C to issue notice prior to arrest in appropriate and similar cases registered against the petitioners.
This Court passed an interim order dated 10.3.2023 directing respondents 2, 3 and 4 to instruct the Station House Officers under them to issue notice under Section 41A of Cr.P.C to the petitioners in the event of coercive measure being initiated against them as an interim measure.
The learned Prosecutor submitted that the said order is being followed and notice is being issued under Section 41A of the Cr.P.C for the new cases registered against them. The interim order is made absolute and this writ petition is disposed of accordingly. The petitioner is directed to produce a copy of this judgment before respondents 2, 3 and 4.