SAHIL PURI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, CRM-M Nos.32251 & 37300 of 2019, CRM-M 5416 of 2020 and CRM-M No. 42632 of 2019 are being decided.

(2.) . In CRM-M Nos.32251, 37300 of 2019 and CRM-M No.5416 of 2020, petitioners namely Sahil Puri, Hitender Kumar and Satyawan seek grant of regular bail. In CRM-M No.42632 of 2019 petitioner-Neeraj seeks grant of anticipatory bail.

(3.) . Since all the aforesaid cases have arisen out of same FIR No.434 dated 10.06.2015 registered under Sections 420, 467, 468, 471 IPC (Sections 406, 419, 120-B IPC and Section 7 and 13 of Prevention of Corruption Act, 1988 added later on) at Police Station City Jind, District Jind, Haryana, therefore, common facts are being noticed.