ANAND KUMAR TRIPATHI Vs. STATE OF DELHI

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail in the above captioned FIR. S. I. Shams-ud-din the investigating officer is present in court with the record of investigation.

(2.) BEFORE dealing with the matter in issue, I must record my displeasure at the way learned ASJ. has dealt with the application seeking anticipatory bail filed by the petitioner.

(3.) NEEDLESS to state, the warm and loving hands of a Judge are the only true guarantee of preserving the life and liberty of the citizens. When these hands turn cold, the first casualty is Article 21 of the Constitution of India.