SURESH 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 same case/FIR, by means of this common order, to avoid the repetition.

(2.) The petitioners have directed the instant separate petitions for the grant of anticipatory bail in a case registered against them, vide FIR No.82 dated 01.03.2013, on accusation of having committed the offences punishable under Sections 147, 149, 294, 354 and 506 IPC, by the police of Police Station Bhuna, District Fatehabad, invoking the provisions of Section 438 Cr.P.C.

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