DILBAG @ BAGGA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order CRM-M Nos. 3046 and 1368 of 2017 are being disposed of.

(2.) Petitioners seek grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No.24 dated 24.02016, registered under Sections 147, 148, 149, 186, 188, 427 & 436 Penal Code and under Sections 3 & 4 of the Prevention of Damage to Public Property Act, 1894 at Police Station Pillu Khera, District Jind, Haryana.