MAHABIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS identical points for the grant of anticipatory bail are involved in the above indicated petitions, arising out of the same case/FIR, therefore, I propose to dispose of the same, vide this common order in order to avoid the repetition of the facts.

(2.) INVOKING the provisions of section 438 Cr.PC, petitioners Mahabir son of Badle Ram and Sukhbir son of Charta, have directed the above mentioned two separate petitions for anticipatory bail in a case registered against them alongwith their other six co-accused, by virtue of FIR No.107 dated 6.7.2010, on accusation of having committed the offences punishable under sections 148, 307, 323, 452 and 506 read with section 149 IPC by the police of Police Station Bhondsi, Distt.Gurgaon.

(3.) SEQUELLY, during the course of investigation, it revealed that both the parties received injuries and another cross case was registered on the statement of complainant Bhagmal. In this manner and on the basis of aforesaid allegations, the cross cases were registered against both the parties, as indicated here-in-above.