Kerala High Court
Delson P. Davis vs State Of Kerala on 16 January, 2007
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 192 of 2007()
1. DELSON P. DAVIS, SECRETARY,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY THE
... Respondent
2. THE CIRCLE INSPECTOR OF POLICE,
For Petitioner :SRI.GEORGE POONTHOTTAM
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :16/01/2007
O R D E R
V. RAMKUMAR, J.
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B.A.No.192 of 2007
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Dt. JANUARY 16, 2007
ORDER
Petitioner who is the accused in Crime No.5/2007 of Thrissur East Police Station for an offence punishable under sec.3(1)(x) of the Scheduled Castes/Schedued Tribes (Prevention of Atrocities) Act, 1989, seeks anticipatory bail.
2. The learned Public Prosecutor on instructions submitted that the police have no intention to arrest or harass the petitioner and that they intent to refer the case as one based on mistake of facts. 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.
(V.RAMKUMAR, JUDGE) mt/-