MEHINDER SINGH SULLAR , J. - (1.) AS , identical points for consideration to grant the concession of anticipatory bail to the petitioners are involved, therefore, I propose to decide the indicated petitions bearing CRM No.M -14038 of 2014, titled as Ujwal Zombade and others Versus State of Haryana and others(for brevity "the 1st case") and CRM No.M -16072 of 2014, titled as S.S.Zombade and another Versus State of Haryana and others(for short "the 2nd case"), 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 anticipatory bail in a case registered against them, vide FIR No.560 dated 01.06.2013, on accusation of having committed the offences punishable under Sections 406, 420, 467, 468, 471, 506, 464, 465 and 120 -B IPC, by the police of Police Station City Karnal. 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 considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.;