- (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-20296 of 2014, titled as Dharam Singh Khalsa and others Versus State of Punjab (for brevity "the 1st Case") and CRM No.M-20463 of 2014, titled as Rajwinder Singh and another 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 preferred the instant separate petitions for the grant of concession of anticipatory bail, in a case registered against them along with their other co-accused, vide FIR No. 28 dated 07.05.2014, on accusation of having committed the offences punishable under Sections 307, 427, 452, 188, 148, 295 read with Section 149 IPC, by the police of Police Station Phul, District Bathinda.
(3.) Notices of the petitions were issued to the State.;