DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As, identical points for consideration to grant the concession of anticipatory bail or otherwise to the petitioners, are involved, therefore, I propose to decide the above indicated petition bearing CRM No.M-35807 of 2014, titled as Daljit Singh Versus State of Punjab(for brevity "the 1st case") and CRM No.M-35866 of 2014, titled as Amarjit Singh Versus State of Punjab(for short "the 2nd case"), arising out of the same FIR/case, by means of this common order, to avoid the repetition of facts.

(2.) The petitioners have preferred the instant separate petitions for the grant of anticipatory bail in a case registered against them along with their other co-accused Avtar Singh and others, vide FIR No.63 dated 01.05.2014, on accusation of having committed the offences punishable under Sections 452, 323, 324, 148, 149 IPC(the offence punishable under Section 326 IPC was later on added), by the police of Police Station Kurali, District SAS Nagar.

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