RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) INVOKING the provisions of section 439 Cr.PC, petitioners Rajesh Kumar son of Om Parkash and Sanjay son of Ram Singh, have directed the above indicated separate petitions for regular bail in a case registered against them and their other co-accused namely Virender, vide FIR No.633 dated 19.7.2010, on accusation of having committed the offences punishable under sections 420, 467, 468, 471 and 120-B IPC, by the police of Police Station City Hissar.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after bestowal of thoughts over the entire matter, to my mind, these petitions deserve to be accepted in this respect.