HARPREET SINGH @ HARMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRM-M-39630-2017 (Harpreet Singh @ Harmeet Singh & another Vs. State of Punjab) and CRM-M- 40996-2017 (Kuldeep Singh Vs. State of Punjab) as both these petitions have been preferred under Section 438 Cr.P.C. seeking concession of pre-arrest bail to the petitioners herein in case FIR No.179, dated 29.08.2017, under Sections 323 / 341 / 148 / 149 IPC (Section 308 IPC was added subsequently), registered at Police Station Bagha Purana, District Moga.

(2.) While issuing notice of motion on 25.10.2017 in CRM-M- 39630-2017, the following order was passed by this Court:

(3.) During the course of arguments today, learned State counsel upon instructions from ASI Sukhdev Singh informs the Court that the three petitioners in these connected two petitions have since joined investigation.