PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) As, identical points for consideration to grant the concession of regular bail to the petitioners or otherwise, are involved, therefore, I propose to decide the above indicated petitions, arising out of the same FIR/case, by way of this common order, to avoid the repetition of facts.

(2.) The petitioners have preferred the instant separate petitions for the grant of regular bail, in a case registered against them along with their other co-accused, namely, Ramesh, Rajesh @ Raj, Dilbag @ Kala, Virender @ Binder, Ravi, Vijender @ Bijender etc., vide FIR No.279 dated 15.07.2013, on accusation of having committed the offences punishable under Sections 302, 148, 149, 109 IPC,Sections 25, 27, 30, 54 & 59 of The Arms Act and Sections 3 & 4 of The Scheduled Caste & Scheduled Tribe(Prevention of Atrocities) Act, 1989, by the police of Police Station Barwala, District Hisar.

(3.) Notices of the petitions were issued to the State.