- (1.) As identical points are involved to grant or otherwise of anticipatory bail, therefore, I propose to decide the indicated petitions, arising out of the same FIR/case, by this common order, in order to avoid the repetition.
(2.) The petitioners have preferred the instant petitions for the grant of anticipatory bail in a case registered against them, vide FIR No.34 dated 16.5.2012, on accusation of having committed the offences punishable under Sections 148, 341, 382 and 506 read with section 149 IPC, by the police of Police Station Phul, District Bathinda, invoking the provisions of Section 438 Cr.P.C.
(3.) Concisely, the prosecution claimed that on 15.5.2012 at about 8.30 PM, complainant Gurcharan Singh was going from village Phul to Dhapali on his Splender motorcycle. As soon as, he reached near Dara Adhwala, in the meantime, the petitioners-accused came in a tempo and on motorcycle. They surrounded, gave slaps, fist blows to complainant and were stated to have snatched his purse containing Rs. 2000/- & golden chain. In the background of these allegations and in the wake of statement of the complainant, the present case was registered against the petitioners-accused, in the manner depicted here-in-above.;