1. The application is filed under Section 438 of the Code of Criminal Procedure, 1973 (in short, ‘Code’), for an order of pre-arrest bail.
2. The petitioner apprehends arrest in an unknown crime by the Ollur Police Station for allegedly committing a non-bailable offence.
3. Heard; Sri. K.I Sageer, the learned counsel appearing for the petitioner and Smt.Shynimol.V.O, the learned Public Prosecutor appearing for the respondents.
4. The learned Public Prosecutor, on instructions, submitted that the petitioner has not been made an accused as on 25.1.2024 by the Ollur Police Station, as alleged in the bail application. The said submission is recorded.
In the light of the above submission, the bail application is closed. It is made clear that, if the presence of the petitioner is required by Ollur Police with regard to the allegations made in the bail application, he shall be issued with a notice under Section 41A of the Code, if the offence alleged against him is punishable for less than seven years.
