Laxmi Narain Mittal, J. - (1.) By this common order, I will dispose of three petitions bearing Criminal Miscellaneous No. 42972 -M of 2007, Criminal Miscellaneous No. 42868 -M of 2007 and Criminal Miscellaneous No. 42874 -M of 2007 as all the three petitions have been filed by Sant Gurmeet Ram Rahim Singh Insan under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'), seeking anticipatory bail in three different cases investigated by the Central Bureau of Investigation (for convenience - CBI).
(2.) In Crl. Misc. No. 42972 -M of 2007, relating to FIR/RC No. 5(S)/2002/SIU -XV/CHD dated 12.12.2002, under Ss. 376, 506 and 509 of the Indian Penal Code, the petitioner is the sole accused whereas in Crl. Misc. No. 42868 -M of 2007, relating to FIR/RC No. 8(S)/2003/SCB/CHG dated 09.12.2003, relating to alleged murder of Ranjit Singh and in Crl. Misc. No. 42874 -M of 2007, relating to FIR/RC No. 10 (S)/2003/SCB/CHG dated 09.12.2003, relating to alleged murder of Ram Chander Chhattarpati, a journalist, the petitioner is one of the accused persons.
(3.) The petitioner is Head of Dera Sacha Sauda, Shah Satnam Ji Dham (in short - the Dera), located near Sirsa Town in Haryana. The petitioner has a big following, both males and females, particularly in the States of Punjab and Haryana.;