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Judgment
3 paragraphs · 111 wordsC.Jayachandran, J.
Petitioner anticipates arrest in connection with a crime of the Thumba Police Station, Thiruvananthapuram at the instance of the 3rd respondent.
When this matter was taken up for hearing, learned Public Prosecutor submitted that, no crime has been registered against the petitioner in respect of the incident alleged in the bail application. This submission of the learned Public Prosecutor is recorded and the bail application is therefore closed. However, there will be a direction to the Investigating Officer to give notice under Section 41A Cr.P.C. in case a crime is required to be registered against the petitioner in respect of the incident narrated in the bail application.