NINDER SINGH @ HARJINDER 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 -13835 of 2014 titled Ninder Singh @ Harjinder Singh Vs. State of Punjab (for brevity "the 1st case") and CRM No. M -15172 of 2014 titled Ranjit Singh 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 cross -case registered against them, vide FIR No. 28 dated 18.03.2014, on accusation of having committed the offences punishable under Section 324 read with Section 34 IPC (the offence punishable under Section 307 IPC was added later on), by the police of Police Station Nahianwala, District Bathinda.

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