- (1.) As, identical points for consideration to grant regular bail or otherwise to petitioners-Parhlad Singh and Wahegurupal Singh are involved, therefore, I propose to decide the indicated petitions, arising out of the same case/FIR, by means of this common order, in order to avoid the repetition of facts.
(2.) The petitioners have directed the instant separate petitions for the grant of regular bail, in a case registered against them along with their other co- accused, by means of FIR No.71 dated 31.05.2012, on accusation of having committed the offences punishable under Sections 420, 407 and 120-B IPC, by the police of Police Station Sadar Sangrur, invoking the provisions of Section 439 Cr.P.C.
(3.) Notices of the petitions were issued to the State.;