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Judgment
8 paragraphs · 168 wordsThe applicants apprehend arrest in an unknown crime of Cheranelloor Police Station, Ernakulam, for a non-bailable offence. They were involved in
similar offences, in which they were arrested and later released on bail. They apprehend that a few more Crimes may be registered against them and
in anticipation of that, they seek bail from this Court. The learned Public Prosecutor under instructions submits that no crime is presently registered or
pending before the Cheranelloor Police for a non-bailable offence against these three applicants. The investigation in all connected cases has been
handed over to the Crime Branch. Under the circumstances, the apprehension of arrest is misplaced.
The application is disposed of, with a direction to the SHO and the investigating officer of the Crime Branch, not to arrest the applicants until served
with a notice under Section 41A of the Cr.P.C, in case, the crime for a non-bailable offence is registered at Cheranelloor Police Station or in
connection with this matters pending an investigation before the Crime Branch.