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Judgment
6 paragraphs · 94 wordsC.S. Sudha, J.
This is an application under Section 438 Cr.P.C. for pre-arrest bail filed by the petitioner/A3 in Crime no.27 of 2022 of Pothanicad Police Station,
Ernakulam District alleging the commission of the offences punishable under Sections 109, 324 and 326 read with Section 34 IPC.
When the matter was taken up for hearing, the learned Public Prosecutor submited that the final report in this case has been filed before the
jurisdictional Magistrate on 31.01.2022. The submission is recorded. The petitioner can move the court concerned for appropriate relief. The
application is closed.