ATTAR SINGH Vs. STATE

JUDGEMENT

(1.) These two applications filed under Section 438 of Code of Criminal Procedure, 1973 (hereinafter referred as "Cr.P.C.") on behalf of the applicants who seek anticipatory bail in case FIR No.247/2014 under Sections 302/34 IPC registered at P.S. Kanjhawala, Delhi.

(2.) Since both these applications are arising out of the same FIR, these are being taken up together for disposal.

(3.) Learned counsel for the applicants submits that the applicants have been falsely implicated in this case, no specific role has been assigned to the applicants and no specific injury has been attributed to the applicants in the FIR. He further submits that applicant Attar Singh is an old person and is a cancer patient.