BINUMON.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition is filed under Section 438 of Cr.P.C. for anticipatory bail.

(2.) HEARD the learned counsel appearing for the petitioners and the learned Public Prosecutor appearing for the respondents.

(3.) LEARNED Public Prosecutor, on instructions, submits that no case has been registered by Karunagapally Police against the petitioners. Therefore, the apprehension of the petitioners that they would be arrested by Karunagapaly Police has no basis. In view of the submissions so made by the learned Public Prosecutor, this petition does not survive. Therefore, recording the submissions made by the learned Public Prosecutor, this petition is closed.