GURBAKSHISH SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) At the very outset, learned counsel for the petitioners intends to withdraw the petition for anticipatory bail on behalf of main accused Manpreet Singh son of Sukhwinder Singh(petitioner No.2 in CRM No.M-13966 of 2013), to whom, grievous injuries are attributed.

(2.) Dismissed as withdrawn, as prayed for.

(3.) As, identical points for consideration to grant anticipatory bail to petitioners-Gurbakshish Singh, Harpreet Singh and Gurpreet Singh are involved, therefore, I propose to decide the above indicated petitions, arising out of the same case/FIR, by means of this common order, to avoid the repetition.