ORDER:
This Criminal Petition is filed under Section 438 of Cr.P.C. by the petitioner/A1 seeking bail in the event of his arrest in connection with Crime No.111/2022 on the file of Keesara Police Station, Rachakonda, registered for the offences punishable under Section 285 of Indian Penal Code.
2. Heard learned counsel for the petitioner and learned Assistant Public Prosecutor for respondent-State.
3. The offence for which the crime is registered is under Section 285 of Indian Penal Code and the said offence is punishable up to six months or fine. However, the offence is cognizable and bailable, the police has issued notice under Section 41-A of Cr.P.C. in the said crime. Since the offence is bailable, there cannot be any Anticipatory bail in respect of bailable offence.
4. However, in the event of the petitioner surrendering before the concerned Magistrate, by filing application under Section 436 of Cr.P.C., it is mandatory that the concerned Magistrate shall grant
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bail to the petitioner under Section 436 of Cr.P.C. on certain conditions.
5. Accordingly, the Criminal Petition is disposed of. Miscellaneous applications, if any pending in this criminal petition, shall stand closed.
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K.SURENDER, J
Date :04.07.2022
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THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No. 5494 of 2022 Dt.04.07.2022