HARPREET SINGH Vs. STATE

JUDGEMENT

(1.) This is a petition for anticipatory bail. It appears that vide order dated 20/11/2000, an interim protection was granted to the petitioners and there were directions that they were not to be arrested during the pendency of this petition.

(2.) It appears that prospective witnesses in this case have been approached by the petitioners who have secured affidavits from them dated 28.11.2000, which have been filed in this Court. This to my mind is a very serious obstruction created in investigation and a gross violation of the trust bestowed upon the petitioners by this Court. The conduct of the petitioners dis-entitles them from any orders in the nature of anticipatory bail.

(3.) Crl.M.(M) 4409/2000 is dismissed.