MEHINDER SINGH SULLAR, J. - (1.) AS identical points for consideration to grant the concession of anticipatory bail or otherwise, to the petitioners, are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M -14637 of 2014, titled as Mukesh @ Dhirender Versus State of Haryana (for brevity "the 1st Case"), CRM No.M -15373 of 2014, titled as Vijay Versus State of Haryana (for short "the 2nd case") and CRM No.M -18533 of 2014, titled as Har Dayal and others Versus State of Haryana (for brevity "the 3rd Case"), arising out of the same cross criminal case/FIR, by means of this common order, to avoid the repetition.
(2.) THE petitioners have directed the instant separate petitions for the grant of anticipatory bail, in a case registered against them along with their other co -accused, vide FIR No.485 dated 13.10.2013, on accusation of having committed the offences punishable under Sections 148, 323, 324, 325, 341, 307, 506 read with Section 149 IPC, by the police of Police Station Sadar, Palwal. 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 assistance and after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.;