JAGDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS , identical points for consideration to grant the concession of anticipatory bail to the petitioners are involved, therefore, I propose to decide the indicated petitions bearing CRM No.M -14467 of 2014 titled as Jagdeep Versus State of Punjab(for brevity "the 1st case") and CRM No.M -16948 of 2014, titled as Amritpal and another Versus State of Punjab(for short "the 2nd case"), arising out of the same FIR/case, by means of this common order, to avoid the repetition of facts.

(2.) PETITIONERS -Jagdeep and Amritpal sons of Pritam Dass and Daulat Ram son of Natha Ram, have directed 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, vide FIR No.23 dated 15.03.2014, on accusation of having committed the offences punishable under Sections 323, 324, 148, 149 and 506 IPC (the offences punishable under Sections 325 and 326 IPC were added later on), by the police of Police Station Lambra, Jalandhar.

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