RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CRM No. M -4858 of 2014 (Rajesh Vs. State of Haryana), CRM No. M -11902 of 2014 (Mukesh Vs. State of Haryana), CRM No. M -12987 of 2014 (Kapil @ Chintu Vs. State of Haryana) and CRM No. M -11811 of 2014 (Phool Kumar Vs. State of Haryana) as all these petitions have been filed under Section 439 Cr.P.C. praying for the benefit of regular bail to the petitioners in case F.I.R. No. 129 dated 1.6.2013 under sections 399, 402 I.P.C. read with sections 25, 54, 59 of Arms Act, registered at Police Station, Lakhan Majra, District Rohtak.

(2.) LEARNED counsel for the parties have been heard.

(3.) AS per prosecution version, Rajesh i.e. petitioner in CRM No. M -4858 of 2014 was apprehended with one pistol and two live cartridges, Phool Kumar petitioner in CRM No. M -11811 of 2014 was apprehended with a sword in his possession and Kapil as also Mukesh i.e. petitioners in CRM No. M -12987 of 2014 and CRM No. M -11902 of 2014 were stated to be possessing iron rods.