ASHOK MADAAN 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-12838 of 2013 titled Ashok Madaan Vs. The State of Haryana (for brevity "the 1st case"), CRM No.M-13665 of 2013 titled Ram Murti Verma and State of Haryana (in short "2nd case) and CRM No.M-14774 of 2013 titled Pawan Verma and others Vs. The State of Haryana (for short "the 3rd 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.110 dated 20.03.2013, for the commission of offences punishable under Sections 406, 420, 467, 468 and 471 IPC, by the police of Police Station Kotwali, District Faridabad, invoking the provisions of Section 438 Cr.P.C.

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