RIYAS M H Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has filed this Bail Application under Section 438 of the Code of Criminal Procedure for anticipatory bail on an apprehension that he would be arrested on the accusation of having committed a non-bailable offence.

(2.) LEARNED Public Prosecutor, on instructions, submits that a petition was received from the wife of the petitioner that she was not paid maintenance by the petitioner. As no offence as such is made out, no crime is registered against the petitioner. This submission is recorded. The Bail Application is accordingly closed.