- (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 indicated petitions, arising out of the same FIR/case, by means of this common order, to avoid the repetition.
(2.) ALL the petitioners, who are juvenile except petitioner -Sumit Narula who is also about 18 years of age, have preferred the instant separate petitions, for the grant of concession of anticipatory bail, invoking the provisions of Section 438 Cr.P.C, in a case registered against them, vide FIR No.26 dated 23.02.2014, on accusation of having committed an offence punishable under Section 306 IPC, by the police of Police Station City Hoshiarpur.
(3.) NOTICES of the petitions were issued to the State. Having heard the learned counsel for the parties, having gone through the record with their valuable assistance and after bestowal of thoughts over the entire matter, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.;