JAGJIT SINGH 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 i.e. CRM No. M -4667 of 2014 titled as Jagjit Singh Vs. State of Punjab (for brevity "the 1st petition") and CRM No. M -10823 of 2014 titled as Gursimranjeet Singh @ Gursimran Singh Vs. State of Punjab (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, invoking the provisions of section 438 Cr.PC, in a case registered against them along with their other co -accused, by virtue of FIR No. 185 dated 26.8.2013, on accusation of having committed an offence punishable under Section 420 read with section 34 IPC by the police of Police Station Civil Lines, Bathinda.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.