VIRENDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The amenability of both these petitions, for being decided through a common verdict, emanates from them being arising out of the same FIR, besides emanates from common relief(s) being craved to be reaped therein.

(2.) Through the instant petitions, the petitioners crave for indulgence of this Court for them being enlarged on regular bail, in case FIR No.06 dtd. 17/2/2023, under Ss. 302, 379 and 34 of the IPC, 1860, and, Ss. 4(1) and 21(1) of the Mines and Minerals (Regulation and Development) Act, 1957, registered at P.S. Handesra, District S.A.S. Nagar.

(3.) The genesis of the present FIR is embodied in the statement made by one Bhupinder Singh son of Gurcharan Singh, on the allegations that, illegal mining was being done in his village. The relevant extract of his statement, which constituted the bedrock for registration of the present FIR, and, which is narrated in order dtd. 5/1/2024, whereby, the learned Additional Sessions Judge concerned has declined to grant bail to the petitioner (in CRM-M-5305-2024), is extracted hereinafter:-