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Judgment
This application is filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking pre-arrest bail.
Heard Sri.Shajin S. Hameed, the learned counsel for the applicant and Smt.Aneeda Beegum, the learned Senior Public Prosecutor.
The report filed by the Investigating Officer would show that the investigation is over and the final report has already been filed. Hence, the arrest of the applicant is not necessary for the purpose of investigation.
The learned counsel for the applicant submitted that the applicant is abroad and is prepared to come to India and surrender before the Investigating Officer. The learned counsel further submitted that a look-out circular has been issued against the applicant. He apprehends arrest if he lands in India. In such circumstances, this bail application is disposed of on the following conditions:
The applicant shall come to India within two weeks and surrender before the jurisdictional court and seek for regular bail.
The look-out circular issued against the applicant shall be kept in abeyance for a period of three weeks from today.