BALJIT SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As, identical points for consideration to grant anticipatory bail to the petitioners are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-15646 of 2013, titled as Baljit Singh and another Versus State of Punjab(for brevity "the 1 st case) and CRM No.M-14844 of 2013, titled as Jaswinder Singh and another Versus State of Punjab(for short "the 2 nd case"), arising out of the same case/FIR, by means of this common order, to avoid the repetition.

(2.) The petitioners have directed the instant separate petitions for the grant of anticipatory bail in a case registered against them along with their other co-accused, vide FIR No.09 dated 26.01.2013, on accusation of having committed the offences punishable under Sections 326, 323, 324, 148 and 149 IPC, by the police of Police Station Dhilwan, District Kapurthala, invoking the provisions of Section 438 Cr.P.C.

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