ANILKUMAR PRABHAKARAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner seeks anticipatory bail on the allegation that the Sulthan Bathery police are at his heels in connection with Crime No.68/2007, registered for non bailable offences.

(2.) The learned Public Prosecutor, on instructions, submitted that the aforesaid crime stands registered only for the offences punishable under Sections 465 and 471 IPC, both of which are bailable offences. If so, invocation of Section 438 Cr.P.C. is misconceived.

(3.) This application is accordingly dismissed without prejudice to the right of the petitioner to seek anticipatory bail from the appropriate Court.