SURINDER KUMAR @ LOVELY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As, identical points for consideration to grant regular bail or otherwise to petitioners-Surinder Kumar @ Lovely and Kashmir Singh @ Pannu are involved, therefore, I propose to decide the indicated petitions, arising out of the same case/FIR, by means of this common order, to avoid the repetition.

(2.) The petitioners have preferred the instant separate petitions for the grant of regular bail, in a case registered against them along with their other co-accused, namely, Satinder Singh @ Kinda and Gurdeep Singh @ Lappi, by virtue of FIR No.211 dated 08.08.2012, for the commission of offences punishable under Sections 304, 328 IPC and Section 61 of the Excise Act, 1914, by the police of Police Station Civil Lines Batala, District Gurdaspur, invoking the provisions of Section 439 Cr.P.C.

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