LAWS(KER)-2007-5-243

PRADEEP Vs. STATE OF KERALA

Decided On May 24, 2007
PRADEEP, S/O.PRABHAKARAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Palakkad Town South police are at his heels at the instance of the Palakkad Branch of the Corporation Bank from which the petitioner had availed a loan for purchase of a motor vehicle.

(2.) LEARNED Public Prosecutor, on instructions, submitted that no crime has so far been registered against the petitioner, who apprehends arrest in connection with the offences punishable under section 138 of the Negotiable Instruments Act, 1881 and section 420 IPC. Since the petitioner is not an accused and no crime has been registered against him in the case and that only a notice under section 160 Cr.P.C. has been issued, this application is disposed of leaving it open to the petitioner to move the Magistrate for regular bail in case he is made an accused in the above case.