MAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPLICANT Bal Mukand and Naresh seek bail in FIR No. 183 dated 15.12.1994 with respect to offences punishable under Sections 148/149/452/323/506/324/307 IPC while applicants Mam Chand, Chunni Lal, Sanjay and Ajay seek anticipatory bail with respect to the same First Information Report mentioned above. Both these petitions can be disposed of by a common order.

(2.) MAM Chand, Chunni Lal, Sanjay and Ajay had earlier been admitted on bail with respect to offences punishable under Sections 148/149/452/23 and 324 Indian Penal Code. Subsequently, Section 307 Indian Penal Code was also added. Hence, the present petition has been filed by Mam Chand and others seeking anticipatory bail.

(3.) TAKING note of the totality of the fact, in case of Mam Chand, Chunni Lal, Sanjay and Ajay, the order dated 31st January, 1995 is made absolute. While in the case Bal Mukand and Naresh, it is directed that they be enlarged on bail on executing a personal bond in the sum of Rs. 10,000/- with one surety each in the like amount to the satisfaction of Chief Judicial Magistrate, Rewari. Petition allowed.