- (1.) As, identical points for consideration to grant regular bail or otherwise to petitioners-Mahipal and Manbir 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 regular bail, in a case registered against them along with their other main co-accused, Smt. Bedo Devi, Sarpanch and B. S. Saini, BDPO, by virtue of FIR No. 128 dated 23.12.2010, on accusation of having committed the offences punishable under Sections 406, 409, 420, 467, 468, and 471 IPC, by the police of Police Station Behal, District Bhiwani, invoking the provisions of Section 439 Cr. P. C.
(3.) Notices of the petitions were issued to the State.;