SHASHI KAPOOR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anand Kumar Tiwari, learned counsel for the applicants, learned A.G.A. for the State and perused the record.

(2.) This application has been moved on behalf of the applicants- Shashi Kapoor and Anil seeking anticipatory bail in Complaint Case No.4740 of 2017, under Sec. - 380, 457 I.P.C., Police Station- Malpura, District- Agra.

(3.) The applicants are wanted in a Complaint Case No.4740 of 2017, under Sec. - 380, 457 I.P.C. filed on the basis of application moved under Sec. 156(3) Cr.P.C. on the allegations that due to previous enmity generated on account of an F.I.R. filed over an incident that happened on 25/7/2017 (in which the applicants attacked and caused injuries to complainant's son); a few days thereafter, i.e., on 12/8/2017, they broke open the lock of her house and stole jewellery and other articles from her house.