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Judgment
6 paragraphs · 162 wordsC.S.Dias, J
The application is filed under Section 438 of the Criminal Procedure Code, 1973, for an order of pre-arrest bail.
The petitioner apprehends arrest in an unknown crime registered by the Pudussery Kasaba Police Station, Palakkad, for allegedly committing a non-bailable offence.
Heard; Sri.Amal Xavier, the learned counsel appearing for the petitioner and Smt. Pushpalatha. M.K., the learned Senior Public Prosecutor.
The learned Public Prosecutor, on instructions, submitted that, as on today, there is no crime registered against the petitioner, as alleged in the bail application. The said submission is recorded.
In the light of the above submission, the bail application is closed. It is made clear that, if the presence of the petitioner is required by the Pudussery Kasaba Police with regard to the allegations made in the bail application, he shall be issued with a notice under Section 35(3) of the BNSS, if the offence alleged against him is punishable for less than seven years.