GAURAV ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two criminal miscellaneous petitions i.e. CRM-M-46926-2023 and CRM-M-48041-2023 as they arise out of the same FIR.

(2.) For the sake of convenience, the facts are being taken from the petition bearing No. CRM-M-46926-2023.

(3.) The prayer in the present petitions under Sec. 438 Cr.P.C. is for the grant of anticipatory bail to the petitioners-Gaurav Arora (petitioner in CRM-M-46926-2023) and Sandeep (petitioner in CRM-M-48041-2023) in case FIR No. 966 dtd. 11/10/2022 under Ss. 409, 420, 467, 468, 471 and 120-B IPC registered at Police Station Sadar Karnal, District Karnal.