Budihal R.B., J. - (1.) Criminal Petition No. 10050/2017 is connected with Criminal Petition No. 10049/2017. Since both the petitions arisen out of same incident, they were taken together for disposal by this common order in order to avoid repetition of discussion of facts and law.
(2.) The first petition in Criminal Petition No. 10050/2017 is filed by the accused No. 1 and the connected petition in Criminal Petition No. 10049/2017 is filed by accused No. 2.
(3.) The first petition is filed seeking regular bail and the connected petition is filed under Section 438 of Cr.P.C., seeking anticipatory bail for the alleged offence punishable under Section 307 r/w 34 of IPC and Sections 61(1) and 75 of the Juvenile Justice (Care and Protection) Act, 2015 registered in respondent - police station Crime No. 425/2017.;