- (1.) AS the identical points for consideration to grant anticipatory bail or otherwise to the petitioners are involved, therefore, I propose to decide the petitions i.e. CRM No. M -40740 of 2013 filed by petitioner Dhannu alias Shiv Singh s/o Kharak Singh (for brevity "1st case") and CRM No. M -6023 of 2014 filed by petitioner Babu Lal son of Rajbir (for short "2nd case"), arising out of the same case/FIR, vide this common decision in order to avoid the repetition of facts.
(2.) THE petitioners have directed the instant separate petitions for the grant of pre -arrest bail, invoking the provisions of section 438 Cr.PC., in a case registered against them, by means of FIR No.569 dated 7.11.2013, on accusation of having committed the offences punishable under Sections 420, 120 -B IPC and section 7 of the Essential Commodities Act, 1955 by the police of Police Station Sadar Palwal.
(3.) NOTICES of the petitions were issued to the State. 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 anticipatory bail deserve to be accepted in this context.;