RAVINDER @ BABLOO Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS the identical points for consideration to grant the concession of anticipatory bail or otherwise to petitioners Ravinder alias Babloo son of Devinder Singh & Anr. and Dharmender alias Dharmu son of Narender and others are involved, therefore, I propose to decide the indicated petitions i.e. CRM No. M -7750 of 2014 (for brevity "the 1st petition") and CRM No. M -8453 of 2014 (for short "2nd petition"), arising out of the same case/FIR, vide this common order to avoid the repetition of facts.

(2.) THE petitioners have preferred the instant separate petitions for the grant of concession of anticipatory bail, invoking the provisions of section 438 Cr.PC, in a criminal case instituted against them on a private complaint filed by complainant Shyam Sunder son of Bijender Singh (respondent No. 2), in which, they were summoned to face the trial for the commission of offences punishable u/ss. 323, 341, 506 read with section 149 IPC and section 3 of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by way of summoning order dated 11.11.2013 (Annexure P3) by the Court.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.