FARUKH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) As identical points for consideration for the grant of anticipatory bail or otherwise to the petitioners are involved, therefore, I propose to dispose of the above-mentioned petitions arising out of the same case/FIR, vide this common order, in order to avoid the repetition.

(2.) Petitioners have preferred instant petitions for the grant of anticipatory bail in a case registered against them vide FIR No.360 dated 14.07.2012 for the commission of offence punishable under Sections 323, 325, 452 and 506 read with Section 34 IPC, by the police of Police Station Nuh, District Mewat, invoking the provisions of Section 438 Cr.P.C.

(3.) Notices of the petitions were issued to the State.