A JAMALUDEEN KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner seeks anticipatory bail on the allegation that the Nooranadu Police are at his heels in connection with Crime No.10/2007 registered for an offence punishable under Section 379 IPC read with Section 34 IPC.

(2.) The petitioner claims to be a jeweller at Chittar Junction running a jewellery by name "Safa Jewellers" and according to the petitioner, Sub Inspector of Police, Nooranadu, has been persistently demanding the petitioner to part with five sovereigns of gold failing which he had been threatened to be implicated in a case involving offence punishable under Section 379 IPC.

(3.) The learned Public Prosecutor on instructions submitted that the petitioner is not an accused in the above crime and Nooranadu 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 without any basis.