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Criminal P.C. (2 of 1974) , S.438— Anticipatory bail - Offence registered u/Ss.279,337,304A of Penal Code and S.185 of Motor Vehicles Act - Accused has been declared as proclaimed offender - Directions issued on accused to remain present in Court of Judicial Magistrate and till then accused shall not be arrested in terms of proclamation issued by Court. (Para 2)