LEKH RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) All the three petitions are taken up together for final disposal with the consent of learned counsel for the parties since all the three petitions arise out of the same FIR and the prayer in all the three cases is for grant of regular bail.

(2.) All the three petitions have been filed under Sec. 439 of the Code of Criminal Procedure for the grant of regular bail to the petitioners in FIR No.345 dtd. 31/8/2021, under Ss. 147, 148, 302, 323, 506 of the IPC and Sec. 25/54/59 of the Arms Act (Ss. 364, 212 of the IPC and Ss. 30 and 54 of the Arms Act added later on), registered at Police Station Ballabgarh Sadar, District Faridabad, Haryana.

(3.) CRM-M-1297-2024 and CRM-M-59382-2023 are the second petitions, whereas CRM-M-8436-2024 is a third petition and as per the learned counsels for the petitioners, all the earlier petitions were dismissed as withdrawn.