AJU VIJAYAMOHAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks anticipatory bail on the allegation that the Chirayinkeezhu police are at his heels for no obvious reason. All what the petitioner did was that a complaint before the police for the disappearance of his mother, who has not been traced after her disappearance.

(2.) The petitioner's complaint regarding man missing was registered as Crime No.381/06.

(3.) Learned Public Prosecutor, on instructions, submitted that no crime has been registered against the petitioner and that the petitioner is not wanted by the said police in connection with any case or complaint. 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.