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Judgment
7 paragraphs · 105 wordsShircy V, J
Application for pre-arrest bail.
2. The petitioner is the 2nd accused in Crime No.410/CB/EKM/2019 registered for the offences punishable under Sections 406, 420 r/w 34 of the
Indian Penal Code.
Now the investigation of the case is over and charge sheet has been filed before the Judicial First Class Magistrate Court, Angamaly. Hence, this
application for pre-arrest bail is disposed of directing this petitioner to surrender before the Judicial First Class Magistrate and seek regular bail.
If an application for bail is moved, the same shall be considered without any delay and dispose of the same on the same day.