SURINDER ALIAS SILLA Vs. STATE OF HARYANA

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-27001 of 2014 titled Surinder alias Silla Vs. State of Haryana (for brevity the 1st case ) and CRM No.M-28080 of 2014 titled Ram Niwas and another Vs. State of Haryana (in short 2nd case), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) Petitioners have preferred the instant separate petitions for the grant of anticipatory bail, in a case registered against them, vide FIR No.201 dated 19.05.2013, on accusation of having committed the offences punishable under Sections 148, 323 and 307 read with Section 149 IPC and Sections 25 & 27 of The Arms Act (the offence punishable under Section 302 IPC was added later on after one year), by the police of Police Station Barwala. District Hisar.

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