BABY ABRAHAM JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Central Police, Ernakulam are at his heels on the mistaken identity that the petitioner is John Abraham, who is an accused against whom warrants of arrest are pending.

(2.) LEARNED Public Prosecutor, on instructions, submitted that this was a case of mistaken identity mistaking the petitioner, who is Baby Abraham John as John Abraham, who is an accused in C.C.1855/01 on the file of the JFCM-II, Ernakulam. He also submitted that the petitioner is not an accused and 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.