SUNITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) In both the above mentioned petitions common question of law and facts are involved, so both petitions are being disposed of by a common judgment. For brevity, facts are being taken from CRM-M-14843-2025 titled as 'Sunita Versus State of Haryana.'

(2.) The petitioner(s) apprehending arrest in the FIR captioned above have come up before this Court under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking anticipatory bail.

(3.) Petitioner(s) in both the petitions have no criminal antecedents. However, as per para 13 of the reply in CRM-M-14843-2025, the petitioner-Sunita has the following criminal antecedents: