PANKAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners are accused in two different crime cases and have filed their separate petitions under Section 439 Cr.P.C for grant of regular bail, during the pendency of the trial. Accused-Pankaj Kumar @ Panki is an accused in FIR No.211 dated 21.08.2019 registered under Sections 302, 307, 148 and 149 Indian Penal Code, 1860 at Police Station Salem Tabri, District Ludhiana and is in custody since his arrest on 22.10.2019, whereas accused-Dalbir Singh was arrested on 22.03.2020 in FIR No.13 dated 22.03.2020 registered under Sections 302, 34 and 120-B Indian Penal Code, 1860 at Police Station Kotli, Surat Mallian, Police District Batala.

(2.) Though the prayer in each petition is to be considered independently, as the petitioners are neither the co-accused nor the two occurrences have any connection, however, during the course of hearing, the procedure of investigation adopted by state police in the above cases was found to be similar and extremely strange, which claimed the attention of the Court, therefore, the above cases are being decided through this common judgment.

(3.) The facts in brief, of the above cases are noticed here below, separately:-