MEHINDER SINGH SULLAR, J. - (1.) AS identical points for determination for the grant of regular bail are involved in the indicated petitions, arising out of the same case/FIR, therefore, I propose to dispose of the same, vide this common order in order to avoid the repetition of the facts.
(2.) PETITIONERS Lakhbir Singh @ Mangu son of Gurdial Singh and Gurbhej Singh alias Sonu son of Angrej Singh (in 1st case) and Hardev Singh alias Debu son of Gurdial Singh (in 2nd petition) have directed the instant petitions for the grant of regular bail, in a case registered against them, by way of FIR No.197 dated 5.12.2011, on accusation of having committed the offence punishable under sections 148, 307, 324, 326, 427, 452 read with Section 149 IPC, u/ss 25 & 27 of the Arms Act and 3(10) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 by the police of Police Station Sultanwind, District Amritsar, invoking the provisions of section 439 Cr.PC. Concisely, the prosecution case, emanating from the FIR, is that, on 5.12.2011 at about 1.30 PM, all the accused came to the house of complainant Joga Singh and caused injuries to the complainant party with their respective weapons. Accused Bhupinder Singh son of Kashmir Singh and Hardev Singh @ Debu son of Gurdial Singh were armed with .12 bore rifles, whereas the remaining accused were armed with Dattars, kirpans, Gandasis and dangs. The complainant claimed in the FIR that petitioner No.1 Lakhbir Singh alias Mangu gave a kirpan blow, which landed on the leg of Jarnail Singh injured, whereas petitioner No.2 Gurbhej Singh alias Sonu also inflicted a Datter blow, which also hit on the leg of Jarnail Singh. As regards the role of Hardev Singh petitioner is concerned, he was stated to have fired a shot, but did not hit any body (as per the allegations contained in the FIR). In the background of these allegations and in the wake of statement of complainant, the present case was registered against the petitioners and their other co-accused, in the manner depicted here-in-before.
(3.) NOTICE of the petitions was issued to the State.;