BABUKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS, who are the husband of one Sheela and first petitioner's mother, sister, brother's wife and another sister respectively, seek anticipatory bail on the allegation that the police of the Women Cell, Kollam are at their heels at the instance of Sheela, who is alleged to have lodged a complaint alleging the commission of non-bailable offence.

(2.) LEARNED Public Prosecutor, on instructions, submitted that eventhough the said Sheela, who is the wife of the first petitioner, had lodged a complaint before the Women Cell, Kollam, the parties were summoned to the police station only for counselling and no crime has been registered by the Kollam East Police against the petitioners and that the petitioners are not wanted by the said police in connection with the allegations made in the petition. If so, the apprehension of arrest and harassment entertained by the petitioners is unfounded. Recording the submission made by the Public Prosecutor, this petition is closed.