CHAND KISHORE Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) The petitioners have filed an application under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail against the order dated (1.7.1994 passed by the learned Additional Sessions Judge, New Delhi, whereby he rejected the anticipatory bail of the petitioners.

(2.) It is one of those unusual cases where the Police officials are the accused and they have approached the Court for the grant of anticipatory bail.

(3.) Brief facts of the incident are recapitulated as under:-