MANGE RAM AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) As, identical points for consideration to grant the concession of regular bail to the petitioners or otherwise, are involved, therefore, I propose to decide the above indicated petitions, 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 concession of regular bail, in a case registered against them along with their other main co-accused, namely, Johny, Bunty, Rishi, Lachman and others, vide FIR No.565 dated 04.11.2013, on accusation of having committed the offences punishable under Sections 307, 323, 506, 148 read with Section 149 IPC (the offences punishable under Sections 302 & 120-B IPC were later on added), by the police of Police Station Sector 5, Panchkula.

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