AI Structured Summary
Not yet generated for this judgment
Judgment
Application for pre-arrest bail.
This application is filed by the petitioner apprehending arrest in Crime No.742 of 2014 of Tanur Police Station.
The learned Public Prosecutor on instruction submits that so far this petitioner has not been made as an accused, though notice under Section 41A(i) of the code of the criminal procedure has been issued to him to appear before the investigation officer for interrogation.
As the petitioner has not been so far made as an accused, he has to appear before the investigating officer as required for investigation purpose and hence this application for pre-arrest bail need not be considered at this stage.
Hence, this application is to be closed with liberty to the petitioner to approach this court with anticipatory bail application, if required so.
The submission of the learned public prosecutor is recorded.
Accordingly, this application is closed.