AJAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE two petitions have been filed with reference to the same F.I.R. and are disposed of by this common order, though they were heard separately.

(2.) AJAY Singh (petitioner in Criminal Misc. No. 7807-M-1999) and Sanjeev Katyal, Branch Manager, State Bank of India, Tohana and Rajinder Kumar Bathla, Deputy Manager, State Bank of India, Tohana (petitioners in Crl. Misc. No. 6358-M of 1999) had approached the Sessions Court, Hissar, under Section 438 of the Code of Criminal Procedure for bail in anticipation of arrest but were declined the relief. Therefore, they have come with these petitions respectively before this Court for the said relief.

(3.) THE complainant is the widow of Vikram Singh, who died in Sept. 1997 leaving behind the complainant and a minor daughter by name Mehrab.