DALBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS identical points for the grant of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No.M-16212 of 2013 titled Dalbir and others Vs. State of Haryana and another (for brevity "the 1st case") and CRM No.M-17581 of 2013 titled Baba @ Sunil Vs. State of Haryana and another (for short "the 2nd case"), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) PETITIONERS have preferred the instant separate petitions for the grant of anticipatory bail, in a case registered against them, vide FIR No.96 dated 05.05.2012, for the commission of offences punishable under Sections 323, 376 and 506 IPC and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, by the police of Police Station Sadar, District Jind, 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.