Inderjit Singh, J. - (1.) This order will dispose of the above mentioned two petitions filed under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.14 dated 18.2.2016 registered for the offences under Sections 147, 149, 283 and 341 IPC and Section 10 of National Highway Act (hereinafter referred to as 'the Act') at Police Station Titram, District Kaithal.
(2.) Notice of motion was issued in Criminal Misc. No. M-39905 of 2016 on 9.11.2016. Notice of motion to Advocate General, Haryana in Criminal Misc. No.M-40765 of 2016.
(3.) Mr. Vikramjit Singh, learned Additional Advocate General, Haryana has put in appearance on behalf of the respondent-State. He has also accepted notice in Criminal Misc. No.M-40765 of 2016 and contested these petitions.;