DEEPAK SIBAL,J. - (1.) Case taken up through video conferencing.
(2.) The present order shall dispose of aforesaid seven petitions as they contain similar issues of facts and law.
(3.) On 28.06.2009 one of the aforesaid petitioners namely Rajeev Talwar was married to Monica Talwar who has filed a complaint with the police alleging therein commission of several offences under the IPC by the petitioners. On the basis of such complaint the petitioners were being summoned by the police for questioning. Apprehending arrest the petitioner(s) had filed applications under Section 438 Cr.P.C. before the Trial Court seeking therein anticipatory bail but in view of the statement made on behalf of the State that no FIR had been registered against the petitioner(s) while dismissing the petitions filed by the petitioner(s) being premature the Trial Court issued directions that in case the petitioner(s) are to be arrested after registration of a case against them within a period of one month then at least two days prior notice be given to them.;