Mehinder Singh Sullar, J. - (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/cross -case, by virtue of this common order, to avoid the repetition of the facts.
(2.) THE petitioners have directed the instant separate petitions in separate cross -cases arising out of the same incident 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 148 & 302 read with section 149 IPC and Sections 25, 27 & 30 of The Arms Act, (the offences punishable under Section 109 IPC and Sections 3 & 4 of The Scheduled Caste & Scheduled Tribe(Prevention of Atrocities) Act, 1989 were added later on), by the police of Police Station Barwala, District Hisar. Notices of the petitions were issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petitions for regular bail deserve to be accepted in this respect.;