MANDIP SINGH @ MANU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As, identical points for consideration to grant the concession of regular bail to the petitioners or otherwise, are involved, therefore, I propose to decide the indicated criminal petitions, 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 concession of regular bail, in a case registered against them along with their other co-accused, namely, Gurjinder Singh @ Sonu, Jasvir Singh @ Vicky and others, vide FIR No.60 dated 09.06.2014, on accusation of having committed the offences punishable under Sections 148, 323, 324, 326, 307, 341 and 149 IPC, by the police of Police Station Garhshankar, District Hoshiarpur.

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