SAJJAN KUMAR Vs. STATE (THROUGH C.B.I.)

JUDGEMENT

(1.) All the above noted anticipatory bail applications are being disposed of together as these involve similar facts and arise from the same charge sheets.

(2.) Petitioners are seeking anticipatory bail in the cases arising from FIRs registered by the Central Bureau of Investigation (CBI), details whereof are as follows:

(3.) Brief facts, which lead to registration of aforesaid FIRs, are that on 31st October, 1984 the then Prime Minister Smt. Indira Gandhi was assassinated by her personal security guards, belonging to Sikh Community. As a backlash to this unfortunate incident, large number of anti social elements indulged in looting, arson and killing of innocent persons belonging to Sikh Community throughout the country. Such like incidents also took place all over Delhi.