HARBANS 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 -39903 of 2014 titled Harbans Singh Vs. State of Punjab (for brevity "the 1st petition") and CRM -M No.43457 of 2014 titled Baljit Singh Patwari 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.) THE 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.204 dated 01.11.2014, on accusation of having committed the offences punishable under Sections 295 -A and 120 -B IPC, by the police of Police Station Jhabhal, District Tarn Taran.

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