LAWS(DLH)-1994-10-1

CHAND KISHORE Vs. STATE OF DELHI ADMINISTRATION

Decided On October 18, 1994
CHAND KISHORE Appellant
V/S
STATE OF DELHI Respondents

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 6.7.1994 passed by the learned Additional Session Judge, New Delhi, where by 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:The complainant in this Criminal case is A.C. Sen, Secretary to the Government of India. He has been residing in the official accommodation allotted to him with his family at Moti Bagh, New Delhi. At about 9 P.M. on 9th April, 1994, his son Anindya Sen went to the market of Moti Bagh-Il, to return the video cassettes. He went in the staff car of his father driven by the driver Babu Lal. After returning the video cassettes while coming back, they found that the road was blocked by two cars DL-2 CP-2630 and DNH-1900. These cars were obviously parked wrongly on the road, blocking the passage. Some persons in plain clothes were sitting in the cars and some of their companions had gone to take Kabab from the near by eating shop Chicken Corner.