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Judgment
10 paragraphs · 165 wordsThe applicant has approached this Court apprehending arrest in an unknown crime of Kallambalam Police Station, Thiruvananthapuram for a non-
bailable offence.
The learned Public Prosecutor under instructions submits that the applicant is not made an accused in any crime for a non-bailable offence in the
Kallambalam Police Station. But it is stated that two crimes were registered in the year 2014 against the applicant when he was juvenile, and both that
matters are still pending trial before the Juvenile Justice Board. That apart there are no crimes registered against him. Hence, the application is not
sustainable.
Heard the learned counsel for the applicant and the learned Public Prosecutor.
In the result the application is disposed of with a direction to the SHO, Kallambalam Police Station, Thiruvananthapuram not to arrest the applicant
until served with a notice under Section 41A Cr.P.C, in case a crime based on the facts narrated in this application is registered for a non-bailable
offence against the applicant.