ANIL KUMAR 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 -17762 of 2014 titled Anil Kumar Vs. State of Haryana (for brevity "the 1st case") and CRM No. M -18087 of 2014 titled Jasbir Singh Vs. State of Haryana (in short "2nd case), arising out of the same case, 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. 99 dated 20.09.2011, on accusation of having committed the offences punishable under Sections 148, 149, 452, 307, 302, 506 and 216 read with Section 120 -B IPC and Section 25 of The Arms Act, by the police of Police Station Chhachhrauli, District Yamuna Nagar.

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