SHAWETA GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) These cases have been taken up for hearing through video conferencing.

(2.) Vide this common order, CRM-M-3863, 5402 and 17727 of 2021 are being decided. Since all the cases have arisen out of same FIR, therefore facts are being culled out from CRM-M-3863-2021.

(3.) The petitioner(s) in all the three petitions seek grant of anticipatory bail under Section 438 Cr.P.C. in case bearing FIR No.0369 dated 07.12.2020 registered under Sections 406, 420, 506, 34 IPC at Police Station Batana, District Karnal.