MEHAR SINGH AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, I am disposing of two bail petitions i.e. Crl. Misc. No. M-33868 of 2011 filed by Mehar Singh and his son Raman and Crl. Misc. No. M-31341 of 2011 filed by Leela wife of Mehar Singh, all seeking bail in case FIR No.111 dated 19.03.2011, under Sections 323, 324 and 34 of the Indian Penal Code (in short -- IPC) (Sections 326 and 307 IPC added later on), registered at Police Station Sadar Karnal, District Karnal.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) Learned counsel for the petitioners seeks permission to withdraw this bail petition qua Raman -- petitioner no.2 in Crl. Misc. No. M-33868 of 2011, at this stage.