CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As the identical points for consideration to grant the concession of anticipatory bail or otherwise to petitioners Charanjit Singh s/o Sawinder Singh, Varinder Singh alias Neeta & Hardial Singh ss/o Gulzar Singh are involved, therefore, I propose to decide the indicated petitions i.e. CRM No. M-25369 of 2014 (for brevity "the 1st petition"); CRM No.M-26282 of 2014 (for short "2nd petition") and CRM No. M-28493 of 2014 (for brevity "the 3 rd petition"), arising out of the same case/FIR, vide this common order to avoid the repetition of facts.

(2.) The petitioners have preferred the instant separate petitions for the grant of concession of anticipatory bail, in a case registered against them and their other co-accused, vide FIR No.132 dated 8.6.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 307, 382, 427, 447, 457 read with section 149 IPC and Sections 25 of The Arms Act by the police of Police Station Sultanwind, District Amritsar.

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