AMRINDER 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 -16058 of 2014 titled Amrinder Singh Vs. State of Punjab (for brevity "the 1st case") and CRM No. M -18112 of 2014 titled Manvir 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 case registered against them along with other co -accused, vide FIR No. 122 dated 04.09.2013, on accusation of having committed the offences punishable under Sections 316, 452, 342 and 323 read with Section 34 IPC, by the police of Police Station Sidhwan Bet, District Ludhiana.

(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.