SHYAM SUNDAR BERIWALA Vs. STATE

JUDGEMENT

(1.) The Petitioners Shy am Sundar Beriwala and others filed this application under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter 'the Code') before a learned vacation judge praying for anticipatory bail as, according to the Petitioners they apprehended that they might be arrested because from a newspaper report it appeared that the Police authorities were trying to initiate new criminal cases and implicate them in such cases although they had obtained from a vacation Bench of this. Court anticipatory bail in connection with two specific criminal cases being F.I.R. No. 341 of 1977 of C. Faridabad and F.I.R. 34/77 of P.S. GRP. Kalka, both registered in the State of Haryana.

(2.) The learned vacation Judge by an order dated Nov. 11, 1977, allowed the application for anticipatory bail subject to the order being confirmed by this Bench. As such, the matter has now come up before us.

(3.) After the order of the learned vacation Judge was passed and the matter was pending confirmation, one of the Petitioners namely, Purushottam Beriwala, filed a supplementary affidavit to the effect that in course of interrogation by the Haryana Police on Nov. 4, 5 and 7, 1977, he was threatened by the Police that although the Petitioners had obtained anticipatory bail in the aforesaid two cases, they would be arrested on the accusation of having committed other non-bailable offences by registering fresh F.I.Rs.