YOGANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of CRM-M-31777-2017, filed by petitioner-Yogander and CRM-M-33413-2017, filed by petitioner-Rohtash, under section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No. 260 dated 06.08.2017, registered at Police Station Gohana Sadar, District Sonepat, under Sections 306 and 34 of the Indian Penal Code.

(2.) Notice of motion was issued in both these petitions. Learned State counsel put in appearance on behalf of the respondent-State and complainant also appeared through her counsel. They contested these petitions.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.