- (1.) As, identical points for consideration to grant regular bail or otherwise to petitioners-Kashmir Kumar @ Manga, Jatinder Kumar @ Sabbi and Ravinder Kumar @ Sonu 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, namely, Binderpal, Shekhar and Ravi Kumar, by virtue of FIR No.20 dated 27.03.2012, on accusation of having committed the offences punishable under Sections 307, 323, 326, 324, 427, 148 and 149 IPC, by the police of Police Station Gardhiwal, District Hoshiarpur, invoking the provisions of Section 439 Cr.P.C.
(3.) Notices of the petitions were issued to the State.;