(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-19013 of 2014, titled as Vikram Versus State of Haryana (for brevity "the 1st Case") and CRM No.M-19185 of 2014, titled as Deepak Pandit Versus State of Haryana(for short "the 2nd case"), arising out of the same 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 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, 323, 325 read with Section 149 IPC, by the police of Police Station City Hisar.
(3.) Notices of the petitions were issued to the State.