P T THOMASON Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Poovar Police are at his heels in connection with Crime No.5/07 of that Police Station registered for offences punishable under sections 323, 324 and 307 IPC.

(2.) LEARNED Public Prosecutor on instructions submitted that all the non-bailable offences have been deleted and that the case now stands registered for offences punishable under sections 279 and 337 IPC and sections 134(a) and (b) of the Motor Vehicles Act, 1988 all of which are bailable offences. If so invocation of section 438 Cr.P.C. is misconceived.This petition is accordingly closed, without prejudice to the right of the petitioner to seek regular bail from the appropriate Magistrate.