MEHINDER SINGH SULLAR , J. - (1.) AS identical points for consideration to grant the concession of regular bail to the petitioners or otherwise, are involved, therefore, I propose to decide the above indicated petitions, arising out of the same FIR/case, by virtue of this common order, to avoid the repetition of the facts.
(2.) THE petitioners have preferred the instant separate petitions for the grant of regular bail, in a case registered against them along with their other co -accused, Tarandeep Singh (son -in -law of the complainant), his parents and other relatives etc., vide FIR No.109 dated 16.04.2014 (Annexure P -1), on accusation of having committed the offences punishable under Sections 384 & 506 IPC (the offences punishable under Sections 386, 115, 120 -B IPC and Sections 25 and 27 of The Arms Act were added later on), by the police of Police Station Sadar, Ferozepur. Notices of the petitions were issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and considering the entire matter deeply, to my mind, the present petitions for regular bail deserve to be accepted in this context.;