- (1.) This order will dispose of both the aforementioned petitions filed for grant of anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No. 435 dated 24.11.2011, under Sections 148/149/323/506/ 427/452 IPC, registered at police station Sampla, District Rohtak.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Session Judge, Rohtak dismissing anticipatory bail application filed on behalf of the petitioners.
(3.) This Court while issuing notice of motion in Crl. Misc. No. M-199 of 2012 on 04.01.2012 passed the following order :- "Crl.M.No. 382 of 2012 Application is allowed subject to all just exceptions. Crl.M.No. M-199 of 2012 Contends that all the family members of the petitioners have been implicated in this case. Further contends that co-accused Dharmender, Deepak, Rohtash and Kuldeep have already been arrested in this case. Further contends that no injury has been attributed to the present petitioners, who are ladies. Notice of motion to Advocate General, Haryana, for 25.1.2012. However, in the meantime, petitioners are directed to join the investigation and in case they are arrested, they shall be released on interim bail by the Arresting Officer to his satisfaction subject to compliance of conditions specified under Section 438(2) Cr.P.C." This Court while issuing notice of motion in Crl. Misc. No. M-1164 of 2012 on 16.01.2012 passed the following order :- "Crl. M.No. 2359 of 2012 Application is allowed subject to all just exceptions. Crl. M.No. M-1164 of 2012 Contends tat is a case of simple injury. Further contends that however no role whatsoever has been attributed to present petitioners-accused. It is also contended that co-accused Sheela and Suman, to whom same role has been attributed of catching hold the injured have already been granted interim bail by this Court vide order dated 4.1.2012 passed in Crl. M.No. M-199 of 2012 and the same is pending for 25.1.2012. Further contends that main accused have already been arrested. Notice of motion to Advocate General, Haryana, for 25.1.2012 However, in the meantime, petitioners are directed to join the investigation and in case they are arrested, they shall be released on interim bail to the satisfaction of the arresting officer subject to compliance of conditions specified under Section 438 (2) Cr.P.C. To be heard alongwith Crl. M.No. M-199 of 2012";