DEVESH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) As identical points for the grant of anticipatory bail to the petitioners are involved, therefore, I propose to decide the indicated cross petitions bearing CRM No. M-9776 of 2013 titled Devesh and others Vs. State of Haryana (for brevity "the 1st case) and CRM No. M-9878 of 2013 titled Akash Kataria and another Vs. State of Haryana (for short "the 2nd case"), arising out of the same incident, by means of this common order, to avoid the repetition.

(2.) Petitioners have preferred the instant separate petitions for the grant of anticipatory bail, in a cross cases, registered against them, vide FIR No.124 dated 08.03.2013, on accusation of having committed the offences punishable under Sections 147, 148, 341, 323 & 506 IPC (in 1st case) and by means of FIR No.126 dated 08.03.2013, for the commission of offences punishable under Sections 323, 285, & 506 read with Section 34 IPC and Section 25 of the Arms Act (in 2nd case), by the police of Police Station Manesar, Gurgaon, invoking the provisions of Section 438 Cr.P.C.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.