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Judgment
5 paragraphs · 147 wordsP. G. Ajithkumar, J.
This is an application for anticipatory bail filed under Section 438 of the Code of Criminal Procedure, 1973.
The petitioner apprehends arrest in an unknown crime.
When the matter was taken up for consideration today, the learned Public Prosecutor placed on record the report of the Pattanakkadu Police Station. In the report, it is stated that there is no crime registered against the petitioner in respect of the incident narrated in the bail application.
Recording that fact, the bail application is disposed of with a direction to the Station House Officer, Pattanakkadu Police Station not to arrest the petitioner until a notice under Section 41A of Cr.P C. has been served upon him, in case a crime for a non-bailable offence is registered against him in that Police Station with regard to the incident mentioned in this bail application.