LOVE KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) As, identical points for consideration to grant regular bail or otherwise to the petitioners-Love Kumar and Kapil are involved, therefore, I propose to decide the indicated petitions, arising out of the same case/FIR, by virtue of this common order, to avoid the repetition.

(2.) The petitioners have preferred the instant separate petitions for the grant of regular bail, in a case registered against them along with their other co-accused, namely, Arun @ Parveen, Arjun @ Sonu and others, vide FIR No.251 dated 31.07.2012, for the commission of offences punishable under Sections 148, 149, 323 and 307 IPC and Section 25 of the Arms Act, by the police of Police Station Sohna, District Gurgaon, invoking the provisions of Section 439 Cr.P.C.

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