KARAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points for consideration to grant the concession of regular bail to the petitioners or otherwise, are involved, therefore, I propose to decide the above indicated petitions, arising out of the same FIR/case, by virtue of this common order, to avoid the repetition of the facts.

(2.) THE petitioners have preferred the instant separate petitions for the grant of regular bail, in a case registered against them along with their co -accused, namely, Chamkaur Singh s/o Jora Singh and Gurpyar Singh s/o Darshan Singh etc., vide FIR No.108 dated 15.9.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 458, 436, 427 and 506 read with section 34 IPC by the police of Police Station Chhajli, District Sangrur.

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