ARUN TS Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Medical College Police, Thiruvananthapuram, are at his heels in connection with Crime No.368/2006 registered by the Medical College Police under secs.324 and 308 read with sec.34 IPC.

(2.) THE learned Public Prosecutor on instructions submitted that the petitioner is not an accused in the above crime and the Medical College Police do not require the petitioner in connection with the above crime. If so, the apprehension of arrest and harassment entertained by the petitioner is unfounded. Recording the submission made by the learned Public Prosecutor this petition is closed.