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Judgment
5 paragraphs · 108 wordsShircy V, J
Apprehending arrest in connection with Crime No.345 of 2021 of Parappanangadi Police Station, Malappuram District registered for the offence punishable under Section 420 of the Indian Penal Code, this petitioner has moved this application under Section 438 of the Code of Criminal Procedure.
The learned Public Prosecutor on instruction submits that now the investigation of the case is over and charge sheet has been submitted before the designated court on 17.09.2021.
Therefore, I think that this application can be disposed of directing the petitioner to surrender before the jurisdictional court and seek regular bail.
With this observation, this bail application is disposed of.