TEK RAM @ TIKU Vs. STATE OF HARYANA

JUDGEMENT

(1.) As, identical points for consideration to grant regular bail or otherwise to all the petitioners are involved, therefore, I propose to decide the indicated petitions, arising out of the similar FIRs/cases under the same provisions, by means of this common order, to avoid the repetition.

(2.) The petitioners have preferred the instant separate petitions for the grant of regular bail, in cases registered against them, vide similar FIR No.46 dated 02.06.2012 and FIR No.53 dated 30.06.2012, on accusation of having committed the similar offences punishable under Section 379 IPC, Sections 3 & 4 of PDPP Act, Sections 3 & 4 of the Explosive Substances Act, 1908 and Sections 15 & 16 of the Petroleum & Mineral Pipeline Act, 2011(Amended), by the police of Police Station Rohadai, District Rewari, invoking the provisions of Section 439 Cr.P.C.

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