VIKAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, I am disposing of three petitions i.e. Criminal Misc. No. M-2774 of 2013 filed by accused Vikas, Criminal Misc. No. 3468 of 2013 filed by accused Tejpal Singh and Criminal Misc. No. 2923 of 2013 filed by accused Parveen Kumar, all seeking anticipatory bail in case FIR No. 1 dated 2.1.2013, under sections 409,420,467,468,471 and 120-B IPC, registered at Police Station City Sonepat.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to prosecution version, Parveen Kumar petitioner as contractor executed some work in Sugar Mills in which Vikas petitioner was Assistant Engineer and Tejpal Singh petitioner was Chief Engineer.