SHANOJ NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Vellarikundu Police are at his heels for some non-bailable offence registered against him.

(2.) THE learned Public Prosecutor on instructions submitted that the petitioner is an accused in S.C.No.291/2006 pending before the Asst. Sessions Court, Hosdurg for an offence punishable under sec.55(a) of the Abkari Act. In that case he has been granted bail and no arrest warrant is pending against him and that barring the above case, there is no other crime registered before the Vellarikundu Police Station. 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.