KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS identical points for the grant of regular bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions, arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) PETITIONERS -Kuldeep @ Mirchi son of Ramphool and Jaibir Singh son of Suresh, have preferred the instant separate petitions for the grant of regular bail, in a case registered against them along with their other co -accused, namely, Azad son of Maman alias Baba, vide FIR No. 117 dated 17.03.2012, on accusation of having committed the offences punishable under Sections 377 and 302 read with Section 34 IPC and Section 3(1)(x) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, by the police of Police Station Urban Estate Rohtak.

(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 regular bail deserve to be accepted in this context.