HARPINDER SINGH & ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As the identical points for consideration to grant the concession of anticipatory bail or otherwise to petitioners are involved, therefore, I propose to decide the indicated petitions Harpinder Singh and others Vs. State of Punjab i.e. CRM No. M-38131 of 2014 (for brevity "the 1st petition") and Sukhjeet Singh Vs. State of Punjab CRM No.M-38444 of 2014 (for short "2nd petition"), arising out of the same case/FIR, vide this common order to avoid the repetition of facts.

(2.) The petitioners have preferred the instant separate petitions for the grant of concession of anticipatory bail, in a case registered against them and their other co-accused, vide FIR No.79 dated 30.4.2014, on accusation of having committed the offences punishable under sections 307, 295, 323, 211, 193, 194, 196 and 120-B IPC by the police of Police Station Sadar Jalalabad, Distt.Fazilka.

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