PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points to grant the concession of anticipatory bail to the petitioners or otherwise, are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No.M -42072 of 2014 titled Pritam Singh Vs. State of Punjab (for brevity "the 1st petition") and CRM -M No.43084 of 2014 titled Jasbir Singh @ Jassa and another Vs. State of Punjab (for short "2nd petition), 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 their other co -accused, vide FIR No.199 dated 11.10.2014, on accusation of having committed the offences punishable under Sections 452, 323, 324, 506 and 148 read with Section 149 IPC (the offences punishable under Sections 325 and 326 IPC were added later on), by the police of Police Station Sahnewal, District Ludhiana.

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