JAGTAR SINGH @ TARA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points for the grant of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M -37488 of 2013 titled Jagtar Singh @ Tara Vs. State of Punjab (for brevity "the 1st case") and CRM No. M -39638 of 2013 titled Kuldeep Singh @ Aryia 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, invoking the provisions of Section 438 Cr.P.C., in a case registered against them along with their other co -accused, vide FIR No.111 dated 30.09.2013, on accusation of having committed the offences punishable under Sections 420 and 406 IPC, by the police of Police Station Sadar, Abohar, District Fazilka.

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