MEHINDER SINGH SULLAR , J. - (1.) AS , identical points for consideration to grant the concession of anticipatory bail to the petitioners are involved, therefore, I propose to decide the indicated petitions bearing CRM No.M -13265 of 2014, titled as Karni Singh Versus State of Punjab(for brevity "the 1st case") and CRM No.M -13197 of 2014, titled as Nirmal Singh Versus State of Punjab(for short "the 2nd case"), arising out of the same FIR/case, by way of this common order, to avoid the repetition of facts.
(2.) THE petitioners have preferred 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, vide FIR No.27 dated 01.04.2014, on accusation of having committed the offences punishable under Sections 324, 323 and 34 IPC (the offences punishable under Sections 325 & 326 IPC were added later on), by the police of Police Station Kot Dharmu, District Mansa. 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 help and after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.;