MEHINDER SINGH SULLAR, J. - (1.) AS , identical points for consideration to grant the concession of anticipatory bail or otherwise, to the petitioners, are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M -13586 of 2014, titled as Narinderpal Singh Versus State of Punjab (for brevity "the 1st Case") and CRM No.M -14086 of 2014, titled as Balwinder Singh Versus State of Punjab (for short "the 2nd case"), arising out of the same case/FIR, by means of this common order, to avoid the repetition.
(2.) THE petitioners have directed the instant separate petitions for the grant of anticipatory bail, invoking the provisions of Section 438 Cr.P.C., in a case registered against them along with their other main co - accused Gagandeep Singh son of Malkeet Singh etc., vide FIR No.74 dated 16.09.2013, on accusation of having committed the offences punishable under Sections 363, 366, 376 and 120 -B IPC, by the police of Police Station Lakho Ke Behram, District 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 after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.;