JAIBIR @ KABARI 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 FIR/cross -case, by means of this common order, to avoid the repetition of the facts.

(2.) PETITIONERS -Jaibir alias Kabari son of Bhim Singh and Surinder @ Kala son of Krishan Nayak, have preferred the instant separate petitions in separate cross -cases arising out of the same incident for the grant of regular bail, invoking the provisions of Section 439 Cr.P.C., in a case registered against them along with their other coaccused, namely, Ramesh, Rajesh @ Raj, Dilbag @ Kala, Virender @ Binder, Ravi, Vijender @ Bijender etc., vide FIR No.279 dated 15.07.2013, on accusation of having committed the offences punishable under Sections 302, 148, 149 IPC and Sections 25, 27, 30, 54 and 59 -A of The Arms Act, (the offences punishable under Section 109 IPC and Sections 3 and 4 of The Scheduled Caste and Scheduled Tribe(Prevention of Atrocities) Act, 1989 were added later on), by the police of Police Station Barwala, District Hisar.

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