BHAWAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS , identical points for consideration to grant anticipatory bail to the petitioners are involved, therefore, I propose to decide the above indicated petitions, arising out of the similar FIR, by means of this common order, to avoid the repetition.

(2.) THE petitioners have preferred the instant separate petitions for the grant of anticipatory bail in a case registered against them, vide FIR Nos.108 and 109 dated 11.02.2013, on accusation of having committed the offences punishable under Sections 498-A, 406, 506, 313 and 34 IPC, by the police of Police Station Sadar Bhiwani, 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.