REHMATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rehmati, the petitioner seeks pre-arrest bail in Crl. Misc. No. M- 23068 of 2012, while Billu and Shamsuddin, the petitioners in Crl. Misc. No.M-33567 of 2012 and Iqbal, the petitioner in Crl. Misc. No.M-33568 of 2012, seek regular bail in a case registered by way of FIR No. 258 dated 19.04.2012 at Police Station Sector 55, District Faridabad, for an offence punishable under sections 148, 323, 325,452 and 506 read with section 149 IPC, to which section 307 IPC was added later on.

(2.) On the oral request of learned counsel for the petitioners, the name of petitioner no.1 in Crl. Misc. No.M-33567 of 2012 shall be read as Billu instead of Billo.

(3.) The Registry is directed to make the necessary corrections wherever is needed in the petition.