HARI PARSAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Cases taken up through video conferencing.

(2.) Vide this order, I shall dispose of two petitions i.e. CRM-M36275-2019 and CRM-M-36444-2019.

(3.) Crm-M-36275-2019 has been filed by petitioners Hari Parsad, aged 48 years and his sons Vikas Verma, aged 30 years and Akash Verma, aged 25 years, all of them being accused in FIR No.0365 dated 12.8.2019, under Sections 148, 149, 380, 427, 447, 452 and 506 IPC, registered with Police Station Sonipat Sadar for grant of pre-arrest bail. Whereas CRM-M36444-2019 has been filed by the above-said petitioners under Section 482 Cr.P.C. for quashing of the above FIR and all ancillary proceedings arising therefrom qua them.