ARASHDEEP SINGH @ HARASHDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both the cases were taken up for hearing through video conferencing.

(2.) Vide this common order, CRM-M No.51649 of 2019 and 21852 of 2020 are being decided. Since both the cases have arisen from common FIR, therefore, for the sake of brevity common facts are being noticed.

(3.) Petitioners seek grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.850 dated 06.10.2018, registered under Sections 120-B, 148, 149, 307, 323, 324, 325, 326, 341, 506 IPC Police Station Assandh, District Karnal.