(1.) This order will dispose of both the aforementioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 96 dated 19.10.2012, under Sections 307/324/323/148/149 IPC and Sections 25/27 of Arms Act, 1959, registered at police station Kalanaur, District Gurdaspur.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Gurdaspur dismissing bail applications filed on behalf of the petitioners.
(3.) This Court while issuing notice of motion on 14.12.2012 passed the following order in Criminal Misc. No.M-39280 of 2012:-