PANCHAM NOOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These three petitions have been filed by the three petitioners i.e. CRM-M-50766-2019, filed by petitioner Pancham Noor Singh; CRM-M-51623-2019 filed by petitioner Sanjay Kumr and CRM-M-52170-2019, filed by petitioner Love Kumar, under Section 438 of the Code of Criminal Procedure (for short 'the Cr.P.C.)' praying for grant of anticipatory bail in FIR No.147 dated 5.11.2019, under Section 336 IPC and Sections 25 and 27 of the Arms Act, 1959 and under Section 67 of the Information Technology Act, 2000, registered at Police Station Division No.7, District Jalandhar.

(2.) In total four persons have been named in the FIR besides some unknown persons and out of 4 accused, three of them have approached this Court seeking the concession of anticipatory bail.

(3.) Since three different petitions have been filed pertaining to one common FIR, the facts of all the three cases can be described individually as follows:-