SWAPNA PRABHA SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioners approached this Court alleging threat to arrest on the basis of a false complaint filed by the 2nd respondent alleging that the petitioner gave false statement before the Magistrate Court under Sec. 164 of Cr.P.C in S.C.No.610of 2020 pending before the Principle District and Sessions Court, Ernakulam and spread false news to the Media thereby tarnishing the image of the Chief Minister of Kerala, the Government and the 2nd respondent and therefore, it is alleged that they have committed the offence under Sec. 153 and Sec. 120B of the IPC.

(3.) When the matter came up for consideration for admission today, the learned Addl. Public Prosecutor Sri.Narayanan,upon instruction submitted that the 2nd petitioner is not an accused in the said crime and that the offence alleged are all bailable offences and the petitioners cannot have any apprehension of arrest in connection with the above crime and therefore the above application for anticipatory bail is not maintainable. Recording the above submission, anticipatory bail application is closed.