SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS , identical points for consideration to grant regular bail or otherwise to the petitioners-Sandeep and Sunder @ Surender, are involved, therefore, I propose to decide the indicated petitions, arising out of the same case/FIR, 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 a case registered against them along with their other co-accused, namely, Parveen Kumar, Krishan, Raju and others, vide FIR No.107 dated 09.03.2012, on accusation of having committed the offences punishable under Sections 147, 148, 149 and 323 IPC(the offence punishable under Section 302 IPC was added later on), by the police of Police Station Sadar, Bhiwani, invoking the provisions of Section 439 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 regular bail deserve to be accepted in this context.