- (1.) As, identical points for consideration to grant anticipatory bail to petitioners-Tarlochan Singh and Daljit 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 means of FIR No. 185 dated 22.08.2012, on accusation of having committed the offences punishable under Sections 420, 467, 468, 471, 427 and 34 IPC, by the police of Police Station City, Kapurthala, invoking the provisions of Section 438 Cr. P. C.
(3.) Notices of the petitions were issued to the State.;