VISWANATHA PILLAI V K Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Edathua police are at his heels at the instance of his erstwhile wife P.Retnamma, whom he had divorced through the intervention of court.

(2.) LEARNED Public Prosecutor, on instructions, submitted that no such complaint has been received by the Edathua police and that no crime has also been registered against the petitioner, who is not wanted by the said police in connection with the allegations made in the petition. 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.