BABITA DEVI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner - Babita Devi has filed CRM-M-20598-2018 under Section 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No. 439 dated 4.11.2016 under Sections 148, 149, 302, 307, 506 and 120-B IPC and Section 27/54/59 of Arms Act registered at Police Station Sadar, Sonepat.

(2.) Complainant-Sachin has filed CRM-M-30225-2018 under Section 439(2) seeking cancellation of bail granted by this Court vide orders dated 8.5.2018 in the above mentioned FIR.

(3.) Since both these petitions arise out of the same FIR, they are taken up together and are being disposed of by this common order.