RAJESH M V Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner seeks anticipatory bail on the allegation that the Karimughal police are at his heals in connection with the elopement of a girl along with petitioner's brother Sajeesh.

(2.) THE learned Public Prosecutor, on instructions, submitted that there is no police station at Karimughal and that the police station is at Ambalamedu, where there is no crime registered against the petitioner and that the petitioner was only interrogated in connection with the aforementioned elopement case. THE Public Prosecutor also submitted that the petitioner is not wanted by the Ambalamedu police in connection with the allegations made in the petition. If so, the apprehension of arrest and harassment entertained by the petitioner is unfounded. Recording the said submission made by the Public Prosecutor, this petition is closed.