SALINDER 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 Salinder and Pushpender alias Anuj sons of Kewal Krishan, have instituted the above mentioned two separate petitions for anticipatory bail in a case registered against them alongwith their other co-accused Ashu, vide FIR No.536 dated 10.9.2010, on accusation of having committed the offences punishable under sections 323, 325, 452 and 506 read with section 34 IPC by the police of Police Station City Thanesar, Distt.Kurukshetra.

(3.) Notice of the petitions was issued to the State.