SHAMLAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the second accused in ST No.5411/2006 on the file of the JFCM, Chavakkad for an offence punishable under Section 7(a)(b) of Immoral Traffic Prevention Act 1956 seeks anticipatory bail.

(2.) THE learned Public Prosecutor, on instructions, submits that the petitioner who is the second accused in the above case has since been acquitted. If so, the apprehension of arrest and harassment entertained by the petitioner is unfounded. Recording the submission made by the Public Prosecutor, this petition is closed.