JAGDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) PETITIONERS Jagdeep Singh son of Jasbir Singh and Manish Kumar son of Dharamvir Singh have directed the instant separate petitions for the grant of regular bail, in a case registered against them along with their other co -accused Hardeep Singh, vide FIR No.242 dated 21.9.2012, on accusation of having committed an offence punishable under section 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985 by the police of Police Station City Rajpura, District Patiala, invoking the provisions of section 439 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 deserve to be accepted in this context.