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Judgment
9 paragraphs · 172 wordsThe applicants are arraigned as accused 1 to 4 in Crime No.2889/2020 of Kallambalam Police Station for having allegedly committed the offences
punishable under Sections 451, 294(b), 323, 324, 153 and 427 read with Section 34 of the Indian Penal Code.
The applicants approach this Court for anticipatory bail because they are allegedly being constantly harassed by the police.
Heard the learned Counsel for the applicants and the learned Public Prosecutor.
The learned Public Prosecutor submits that the investigating officer has no intention to incorporate a non-bailable offence and presently the
offences mentioned in the F.I.R. are all bailable and the apprehension of arrest is misplaced.
In the result, the bail application is disposed of with a direction to the applicants to cooperate with the investigation and in case a non-bailable offence
is incorporated, the applicants are at liberty to approach this Court and the Station House Officer, Kallambalam Police Station is directed to serve
notice on them under Section 41A of the Cr.P.C prior to their arrest.