BALJINDER SINGH ALIAS AMAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been preferred by the complainant by being aggrieved by the order dtd. 14/11/2024 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M- 35115/2024 (O&M) and CRM-M-36312/2024 (O&M).

(3.) By the impugned order, the High Court has set aside the order of the Trial Court declining to grant regular bail to the respondents herein and consequently, has allowed the petitions for bail. At this stage itself, it may be mentioned that the regular bail was sought by the respondents herein with regard to the FIR No.30 dtd. 22/3/2023 which was registered under Ss. 302, 323, 148, 149 (Ss. 148 and 149 deleted and Ss. 34, 427, 120B added later on) of the Indian Penal Code, 1860 (for short "IPC") at Police Station Nangal, District Rupnagar.