- (1.) This order will dispose of five petitions, bearing Criminal Misc. Nos. 27540/M, 27542/M, 28147/M, 28745/M, and 28747/M of 2006, respectively, filed by different petitioners, under Section 438 Cr. P.C., for grant of anticipatory bail. All these petitions arise out of FIR No. 155 dated 31.3.2006, registered at Police Station, Central, Faridabad. The first petition has been filed by Sukh Ram Jakhar, Rajinder Sharma, Bijender @ Bijji and Kokal @ Shiv Kumar petitioners, while the remaining four are of Sant Ram Sharma, L.N. Prashar, Kailash and Om Parkash Sharma petitioners, respectively. All the petitioners are practising Advocates, in District Courts, at Faridabad. Ajaybir Bhadana, on whose complaint the case was registered, is also a practising Advocate, at Faridabad.
(2.) There are two bar associations, at Faridabad. Petitioners claim themselves to be members of District Bar Association, Faridabad (to be referred as "Bar-I"), of which L.N. Prashar petitioner is the President. The complainant and his associates are members of the other Bar Association, known as Faridabad District Bar Association, Faridabad (to be referred as "Bar-II"), which is headed by J.P. Adhana, Advocate, as the President.
(3.) The occurrence took place on 31.3.2006. As per the prosecution case, the term of contract of canteen and cycle-stand, which had been given by J.P. Adhana, President, Bar-II, was to come to an end on that day. And since about 10-15 days prior thereto, Om Parkash Sharma and L.N. Prashar petitioners, who have a criminal record, in association with 15-20 other advocates of their group, had started calling anti-social goonda elements to the Court compound in order to create fear in the minds of other advocates and they all had been proclaiming that they would not let the contractor complete his term and would instead give the contract (of canteen, cyclestand and Photostat machines) to their own men, who would pay contract money to them. They had also been proclaiming that they would thrash the contractor who was running the canteen. J.P. Adhana, Advocate, along with his companions, had met the Sessions Judge, Deputy Commissioner, and the Senior Superintendent of Police, Faridabad, in this regard, in the form of a delegation, and had also given a representation to them, so that the authorities may take necessary action so as to avoid the happening of any untoward incident.;