SARNJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of three petitions titled above, as all of them have arisen out of same FIR No.121 dtd. 8/11/2022 under Ss. 458/397/447/342/427/295-A/120-B IPC and Ss. 25/27 of the Arms Act (Act N:54 of 1959) [Sec. 411 IPC was added later on by the Investigating Agency], registered at Police Station Mehtiana, District Hoshiarpur.

(2.) Sarnjit Singh @ Sharanjit Singh [petitioner in CRM-M-3182- 2024] and Jaskaran Singh @ Channa [petitioner in CRM-M-6174-2024] have prayed for grant of regular bail under Sec. 439 CrPC; whereas Paramjit Singh [petitioner in CRM-M-63615-2023] has prayed for grant of anticipatory under Sec. 438 CrPC.

(3.) Separate replies by way of affidavit of Shri Shivdarshan Singh, PPS, Deputy Superintendent of Police (Detective), District Hoshiarpur on behalf of the respondent-State has been filed. and from them it is revealed that a Special Investigating Team was constituted to investigate the matter. Allegations in the FIR: