BHOLA SON OF RAJAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) As common questions for consideration are involved in both the petitions for regular bail arising out of the same case, therefore, I propose to dispose of the same, vide this common order in order to avoid the repetition.

(2.) Having exercised their right of bail and lost in the Court of Session, the petitioners Bhola son of Rajan and Badlu alias Tara Chand, have applied for regular bail, in a case registered against them, alongwith their seven other co-accused, vide FIR No. 457 dated 21.11.2009, on accusation of having committed the offence punishable under Sections 302, 364, 201 and 396 and 120-B IPC by the police of Police Station Sadar Palwal, District Palwal, invoking the provisions of Section 439 Cr.P.C.

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