DILBAGH 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-11037 of 2013 titled Dilbagh Singh Vs. State of Punjab (for brevity "the 1st case") and CRM No.M-9949 of 2013 titled Santokh Singh and State of Punjab (for short "2 nd case), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) Petitioners-Dilbagh Singh and Santokh Singh, have preferred the instant separate petitions for the grant of anticipatory bail, in a case registered against them along with their co-accused Davinder Singh and Manjit Kaur, vide FIR No.15 dated 06.02.2013, on accusation of having committed the offences punishable under Sections 420, 465, 467, 468 and 471 read with Section 120-B IPC, by the police of Police Station 'E' Division, Amritsar City, invoking the provisions of Section 438 Cr.P.C.

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