NARVI GILL Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS identical points for consideration to grant the concession of anticipatory bail or otherwise, to the petitioners, are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M -21969 of 2014, titled as Narvi Gill Versus State of Haryana (for brevity "the 1st Case"), CRM No.M -23261 of 2014, titled as Dalbir @ Moni Versus State of Haryana (for short "the 2nd case") and CRM No.M -23729 of 2014, titled as Sunil Dhanda Versus State of Haryana (for brevity "the 3rd Case"), arising out of the same cross criminal case/FIR, by means of this common order, to avoid the repetition.

(2.) THE petitioners have directed the instant separate petitions for the grant of anticipatory bail, in a cross criminal case registered against them, vide FIR No.279 dated 15.07.2013, on accusation of having committed the offences punishable under Sections 302, 148, 109 read with Section 149 IPC and Section 3/4 of The Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, by the police of Police Station Barwala, District Hisar.

(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 anticipatory bail deserve to be accepted in this context.