NARESH @ JOGI Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS , identical points for consideration to grant anticipatory bail to the petitioners are involved, therefore, I propose to decide the above indicated petitions bearing CRM No. M -13796 of 2014, titled as Naresh @ Jogi Versus State of Haryana (for brevity "the 1st Case"), CRM No. M -14827 of 2014, titled as Raj Kumar Versus State of Haryana (for short "the 2nd case") and CRM No. M -15728 of 2014, titled as Anil Vs. State of Haryana (for brevity "the 3rd case"), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) THE petitioners have directed the instant separate petitions for the grant of anticipatory bail, invoking the provisions of Section 438 Cr.P.C., in a case registered against them, vide FIR No. 236 dated 22.03.2014, on accusation of having committed the offences punishable under Sections 307, 120 -B, 148, 149, 323, 325 and 382 IPC, by the police of Police Station City Hisar, 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.