PARVESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, the Court intends to dispose of the all above mentioned petitions.

(2.) The arguments were heard and the judgment of bunch of petitions was reserved on 2.9.2020. However, on that date, counsel for the accused has submitted that he has filed some more petitions and, accordingly, arguments in other petitions were heard on subsequent dates and the judgment was reserved in the last case, i.e. CRM-M-34199-2020 on 8.10.2020.

(3.) Before referring to the facts, it would be appropriate to refer to the prayers made in all these petitions. ANTICIPATORY BAILS