GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points to grant the concession of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M -13009 of 2014 titled Gurpreet Singh Vs. State of Punjab (for brevity "the 1st case") and CRM No. M -9870 of 2014 titled Manjit Kaur Vs. State of Punjab (in short "2nd case), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) PETITIONERS , have preferred the instant separate petitions for the grant of anticipatory bail, in a case registered against them along with other co -accused, vide FIR No.26 dated 14.02.2014, on accusation of having committed the offences punishable under Sections 326, 324, 323 and 427 read with Section 34 IPC, by the police of Police Station Lohian, Tehsil Shahkot, District Jalandhar.

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