CHANDRAKUMAR K Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner seeks anticipatory bail on the allegation that the Pamba police are at his heals in connection with the raid and seizure of pirated CDs from Sannidhanam, Sabarimala.

(2.) THE learned Public Prosecutor, on instructions, submitted that the petitioner is not an accused in the crimes registered by the Pamba police for the pirated CDs and that the Pamba police do not want the petitioner in connection with the above cases. 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.