K.P.BALACHANDRAN, J. - (1.) THIS is an application for anticipatory bail filed under Section 438 Cr.P.C.
(2.) GOVERNMENT Pleader on behalf of respondents 1 & 2 submit that the petitioner is not an accused in Crime No.176/2007 of Punalur Police Station and that the respondents do not want to take the petitioner into custody in connection with the matters alleged. The submission of the prosecutor is recorded. In the result, this anticipatory bail application is dismissed.;