UNNI SANKU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that Kottarakkara police are at his heels at the instance of one Gopinathan Nair, who is the husband of Girijakumari, the President of a Co- operative Society.

(2.) 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 the above allegation. 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.