HARISH KATHURIA Vs. STATE

JUDGEMENT

(1.) This is the 7th application rather seventh attempt by the Petitioners to obtain the anticipatory bail.

(2.) At the outset it must be stated that the Petitioners have indulged in the gross abuse of the processes of law and therefore, deserve to be dealt with heavily for misusing the processes of law of the Court.

(3.) Briefly stated the facts given by the learned Sessions Judge in order dated 01.11.2010 are as under: