GURSEWAK SINGH @ SEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As identical points for determination for the grant of bail are involved, therefore, I propose to dispose of the indicated petitions, arising out of the same case/FIR, vide this common order in order to avoid the repetition of the facts.

(2.) Petitioner Gursewak Singh alias Sewak Singh son of Gurcharan Singh has directed Criminal Misc. Petition No. M-31023 of 2012 (for brevity "the 1 st case") for the grant of anticipatory bail, invoking the provisions of section 438 Cr.PC, whereas petitioners Kulwinderpal Singh alias Kinda son of Yadwinder Singh and Harmail Singh alias Ravel Singh and others have preferred Criminal Misc. Petition Nos.M-29305 and 31285 of 2012 respectively (for short "the 2 nd and 3 rd cases") for the grant of regular bail, invoking the provisions of section 439 Cr.PC in a case registered against them along with their other co-accused, by means of FIR No.279 dated 28.12.2011, on accusation of having committed the offences punishable under sections 148, 323, 325 and 364 read with section 149 IPC by the police of Police Station City Kotkapura, District Faridkot.

(3.) Notices of the petitions were issued to the State.