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Judgment
3 paragraphs · 113 wordsThis is an application for anticipatory bail under Section 438 of Cr.P.C.
The applicant is the 4th accused in Crime No.1581/2019 of Harippad Police Station for having allegedly committed the offences punishable under Sections 143, 144, 147, 148, 341, 342, 363 and 324 read with Section 149 of the I.P.C.
None of the offences alleged in the crime against the applicant are non-bailable and hence an application under Section 438 of the Cr.P.C. is not sustainable. Therefore, this bail application is disposed of with a direction to the applicant to approach the jurisdictional court in case he receives a summons to appear before that court and apply for regular bail.