- (1.) As identical points to grant the concession of regular bail to petitioners or otherwise are involved, therefore, I propose to dispose of the indicated petitions, arising out of the same FIR/case, vide this common order to avoid the repetition of the facts.
(2.) Petitioners Ravi alias Toni son of Surender, Sant Ram alias Badriya s/o Saroop and Sehdev son of Sunhera have preferred the instant separate petitions for the grant of concession of regular bail, invoking the provisions of section 439 Cr.PC, in a case registered against them along with their other co-accused, Vijay etc., by virtue of FIR No.164 dated 25.2.2013, for the commission of an offence punishable under section 395 IPC by the police of Police Station City Rohtak.
(3.) Notices of the petitions were issued to the State.;