MANUEL GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner seeks anticipatory bail on the allegation that the Thidnad police are at his heals as he apprehends that he will be implicated in some non-bailable offence.

(2.) THE Public Prosecutor on instructions submitted that the petitioner is an accused in a case pending before the JFCM, Erattupetta for an offence punishable under section 138 of the Negotiable Instruments Act and that consequent on his non-appearance, the case was transferred to the long pending register as L.P.No.24/2004, that a warrant of arrest was pending against the petitioner, that the said warrant has been recalled on 6.1.2007 and that there is at present no warrant for the arrest of the petitioner. If so, the apprehension of arrest and harassment entertained by the petitioner is unfounded. This petition is closed recording the submission made by the Public Prosecutor.