NARENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions wherein petitioners Narender, Subhash, Parkash, Sunil Kumar, Manoj Kumar and Manveer, seek grant of anticipatory bail in a case registered vide FIR No. 297, dtd. 14/10/2021, Police Station Sadar Palwa, District Palwal, Haryana, under Ss. 148, 149, 323, 324, 307, 506 of Indian Penal Code and Sec. 25 of Arms Act, wherein offence under Sec. 326 IPC was added later on.

(2.) At the time of issuance of notice of motion in CRM-M-42323-2022 the following order was passed on 15/9/2022:

(3.) Even in the other case i.e. CRM-M-42642-2022, this Court while issuing notice of motion, ordered for grant of interim bail to the petitioners while directing them to join investigation vide order dtd. 16/9/2022 in the same terms as was passed in CRM-M-42323-2022.