MADAN GOPAL @ MADAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS identical points to grant the concession of anticipatory bail to the petitioners or otherwise, are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No.M -40107 of 2014 titled Madan Gopal @ Madan Lal and another Vs. State of Haryana and another (for brevity "the 1st petition") and CRM -M No.39840 of 2014 titled Sahabaj Khan Vs. State of Haryana and another (for short "2nd petition), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) THE petitioners have preferred the instant separate petitions for the grant of anticipatory bail, in a criminal case instituted against them on a private complaint by complainant Amit son of Hukam Chand (respondent No.2), in which, they were summoned to face the trial for commission of offences punishable under Sections 323 and 324 read with Section 120 -B IPC and Sections 3 & 4 of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, by the magistrate.

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