GURPREET Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of 03 petitions titled above, as all of them pertain to the same FIR No.188 dtd. 8/11/2018, under Ss. 302, 307, 323, 148 and 149 read with Sec. 25 of the Arms Act, registered at Police Station Dinanagar, District Gurdaspur.

(2.) In CRM-M-18018-2021; and CRM-M-5755-2023, petitioners Gurpreet @ Kaka and Davinder Saini, pray for their release on regular bail in the aforesaid FIR; whereas CRM-M-26376-2023 has been filed by the Piara Singh, the complainant of the case for issuing appropriate directions to the Trial Court to conclude the trial expeditiously.

(3.) Separate status reports in all the three cases have been filed.