AAMIN @ YAMIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of both the aforementioned petitions bearing Crl.M. Nos. 29533 and 32361 of 2010, filed by Petitioners under Section 438 Code of Criminal Procedure for grant of anticipatory bail to them in case FIR No. 24, dated 28.10.2009, under Sections 379, 188, 120-B IPC, and 13(1)(d) of P.C. Act, registered at Police Station SVB, District Gurgaon.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) This Court while issuing notice of motion in Crl.M. No. M-29533 of 2010, passed the following order on 12.10.2010: