- (1.) As, identical points for consideration to grant anticipatory bail or otherwise to the petitioners-Lakhvir Singh and Hardev 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 anticipatory bail in a case registered against them along with their other co-accused, by way of FIR No.82 dated 29.09.2012, on accusation of having committed the offences punishable under Sections 323, 324, 326, 506, 148 and 149 IPC, by the police of Police Station Malaud, District Ludhiana, invoking the provisions of Section 438 Cr.P.C.
(3.) Notices of the petitions were issued to the State.;