P T THOMAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) GOVERNMENT Pleader submits that there is no crime registered against the petitioner and that as matters stand at present the police do not want to take the petitioner into custody in connection with the matters alleged. The submission of the prosecutor is recorded. In the result, this anticipatory bail application is dismissed.