TARA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) As identical points to grant the concession of anticipatory bail to the petitioners or otherwise are involved, therefore, I propose to decide the above indicated petitions, arising out of the same case/FIR, vide this common order to avoid the repetition of facts.

(2.) The petitioners (main accused) have preferred the instant separate petitions for the grant of concession of pre-arrest bail, in a case registered against them, vide FIR No.15 dated 15.1.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 406 and 420 IPC by the police of Police Station Farakpur, District Yamuna Nagar.

(3.) Notices of the petitions were issued to the State.