Thomas, J. - (1.) Special leave granted.
(2.) The State of Andhra Pradesh is very much aggrieved by the order of a learned single Judge of the High Court of Andhra Pradesh granting anticipatory bail to the respondents in this case. Hence the State has filed these appeals challenging the said order dated 20-6-1997.
(3.) A summary of the facts necessary for disposal of these appeals is the following:;