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Judgment
7 paragraphs · 150 wordsThis is an application for anticipatory bail filed by the accused in Crime No.46 of 2021 of Nilambur Police Station. The crime was registered
alleging offences punishable under Sections 450, 376 (3), 376 (2) (n) and 5(i) and 6 of Protection of Children from Sexual Offence Act, 2012.
I heard the learned counsel for the petitioner and also the learned Public Prosecutor.
Having regard to the circumstances I am convinced that this is not a fit case for granting anticipatory bail to the petitioner.
After hearing the learned counsel on both sides, the petitioner is at liberty to surrender before the investigating officer within a period of ten days from
today; in the event of arrest he will be produced before the appropriate court at the earliest and then he will be at liberty to move for regular bail.
Subject to the above, the application is dismissed.