AVTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Crl. Misc. No. 63954-M of 2005, Crl. Misc. No. 63956-M of 2005, Crl. Misc. No. 63958.M of 2005 and Crl. Misc. No. 63960-M of 2005.

(2.) Prayer in the present petitions is for grant of anticipatory bail in FIR No. 312, dated 10-7-2002, registered at Police Station Thanesar, District Kurukshetra, in case RC No. 10(S) 2003 SCB, CHD, dated 9-10-2003, registered under Sections 302/ 120/B/34 of the IPC, in FIR No. 685, dated 24-10-2002, registered at Police Station City Sirsa, District Sirsa, and case RC No. 8(S) 2003 SCB CHG, dated 9-12-2003, registered under Sections 302/ 120-B/34 of the IPC.

(3.) The facts, that have led to the filing of the present petitions, are enumerated hereunder.