MANOJ KUMAR AND ANOTHER 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-16884 of 2014 titled Manoj Kumar and another Vs. State of Haryana (for brevity "the 1st case") and CRM No. M-8144 of 2014 titled Birender Singh 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 along with other co-accused, vide FIR No.548 dated 12.11.2013, on accusation of having committed the offences punishable under Sections 420, 467 and 471 read with Section 120-B IPC, by the police of Police Station Model Town, Rewari.

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