VARUN PURI Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of this common order, the aforementioned petitions are being disposed of.

(2.) Petitioner-Varun Puri, aged 39 years, has filed the aforementioned seven petitions under Sec. 483 of the BNSS, seeking regular bail in six different criminal cases, the details of which are as under:

(3.) Mr. Vinod Ghai, learned Senior Advocate, submits that although the FIRs have been registered separately, allegations levelled against petitioner and grievances expressed by the respective complainants/victims, in all the aforementioned cases, by filing separate applications under Sec. 156(3) Cr.P.C., are almost identical. Therefore, for the sake of convenience, controversy which is almost common in all the cases, allegations mentioned in FIR No. 400 dtd. 30/11/2018 under Ss. 420, 406, and 120-B of the IPC, registered at Police Station Khedki Daula, District Gurugram, are highlighted and same are reproduced hereunder: