GURSEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As identical points for the grant of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M-41269 of 2013 titled Gursewak Singh Vs. State of Punjab (for brevity "the 1st case") and CRM No. M-41766 of 2013 titled Balwant Singh Vs. State of Punjab (in short "2nd case), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) Petitioners, have preferred the instant separate petitions for the grant of anticipatory bail, in a case registered against them along with their other co-accused, vide FIR No.72 dated 07.09.2013, on accusation of having committed the offences punishable under Sections 307, 324, 323, 341, 148 and 506 read with Section 149 IPC, by the police of Police Station Lakho Ke Behram, District Ferozepur, invoking the provisions of Section 438 Cr.P.C.

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