ANEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Kundara Police are at his heels in connection with Crime No.1059/2007 registered against one Shyju and one Prathapan for an offence punishable under sec.8(1) and 8(2) of the Abkari Act and sec.195 read with sec. 34 IPC.

(2.) THE learned Public Prosecutor on instructions submitted that the petitioner is not an accused in the above case and that the Kundara Police do not require the petitioner in connection with the above case. If so, the apprehension of arrest and harassment entertained by the petitioner is unfounded. Recording the submission made by the learned Public Prosecutor this petition is closed.