GULABDEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM 11294-2020 and CRM 11303 of 2020 1.The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Mr. Baljinder Virk, DAG, Haryana puts in appearance and accepts notice on behalf of the State. Let copy of the complete paper books be supplied to him.

(3.) The above mentioned first two regular bail applications both of accused/petitioner Gulabdeen having arisen though in different FIR bearing No.648 dated 06.02.2020 registered under Sections 135, 138 and 151 and No. 582 dated 30.01.2020 registered under Sections 135, 138 and 150 of Indian Electricity Act at Police Station, Irrigation and Power, Karnal, District Karnal but on account of connectivity of facts are being taken up together for disposal.