HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As is evident from the record that the earlier petitions for regular bail filed by petitioner Harpreet Singh, bearing CRM Nos.M-10058 & 20189 of 2014, whereas the earlier petitions filed by petitioner Daljinder Singh, bearing CRM Nos. M-10502 and 20193 of 2014, were dismissed as withdrawn, vide orders dated 22.4.2014 and 4.8.2014 by this Court.

(2.) 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.

(3.) The petitioners have preferred the instant 3rd separate petitions for the grant of concession of regular bail, in a case registered against them, along with their other co-accused, namely, Satnam Singh s/o Surta Singh, Raghbir Singh s/o Malook Singh, Baljit Singh s/o Jasbir Singh, Balbir Singh s/o Santokh Singh and Sandeep Singh s/o Swinder Singh and others, vide FIR No.2 dated 6.1.2013, on accusation of having committed the offences punishable under sections 307, 399, 402, 395, 419, 420, 467, 468, 471, 463, 465, 411 IPC and Sections 25 of The Arms Act and 177 of The Indian Majority Act, 1875 by the police of Police Station City, Ghuman, Distt. Gurdaspur.