NOORUDHIN T K C Vs. S H O

JUDGEMENT

(1.) PETITIONER who is the 6th accused in Crime No.15/07 of Neeleshwar Police Station originally registered for offences punishable under sections 143, 147, 148, 324 and 308 read with section 149 IPC, seeks anticipatory bail.

(2.) LEARNED Public Prosecutor on instructions submitted that section 308 IPC has since been deleted and the surviving offences are all bailable offences. If so, invocation of section 438 Cr.P.C. is misconceived. This petition is accordingly disposed of without prejudice to the right of the petitioner to seek regular bail from the Magistrate concerned.