BHARPUR SINGH Vs. SADHU RAM

JUDGEMENT

(1.) AS identical points to grant the concession of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M -8165 of 2014 titled Bharpur Singh Vs. Sadhu Ram and another (for brevity "the 1st case") and CRM No. M -11932 of 2014 titled Darshana Devi Vs. Sadhu Ram and another (in short "2nd case), arising out of the same case, by means of this common order, to avoid the repetition of facts.

(2.) PETITIONERS -Bharpur Singh son of Harchand Singh and Darshana Devi daughter of Lal Chand, have preferred the instant separate petitions for the grant of anticipatory bail in a criminal case instituted against them on a private complaint, filed by Sadhu Ram son of Shankar Dass (respondent No.1), in which, they were summoned to face the trial for the commission an offence punishable under Section 302 read with Section 34 IPC, by the trial Court.

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