- (1.) As, identical points for consideration to grant anticipatory bail to petitioners-Abhishek Gupta and Amit Dwedi are involved, therefore, I propose to decide the indicated petitions, arising out of the same case/FIR, by means of this common order, in order to avoid the repetition of facts.
(2.) The petitioners have directed the instant separate petitions for the grant of anticipatory bail in a case registered against them along with their other co-accused, namely, Swadesh Kumar Khosla, Vivek Singhal and Saurabh, by means of FIR No.13 dated 21.01.2012, on accusation of having committed the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC, by the police of Police Station Sector 31, Faridabad, invoking the provisions of Section 438 Cr.P.C.
(3.) Notices of the petitions were issued to the State.;