PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points for determination of grant of anticipatory bail to the petitioners or otherwise are involved, therefore, I propose to decide the indicated petitions, bearing CRM No. M-16690 of 2013 (for brevity "the 1st case") and CRM No. M-17117 of 2013 (for short "the 2nd case"), arising out of the same FIR/case, vide this common decision in order to avoid the repetition of facts.

(2.) PETITIONERS Pritam Singh son of Sadhu Singh and others and Sulinder Singh son of Bikkar Singh & others have directed the instant separate petitions for anticipatory bail in the same very case registered against them along with their other co-accused, vide FIR No.9 dated 26.1.2013, on accusation of having committed the offences punishable under Sections 148, 323 & 324 read with section 149 IPC (the offence punishable u/s 326 IPC was later on added) by the police of Police Station Dhilwan, Distt.Kapurthala, invoking the provisions of section 438 Cr.PC.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.