- (1.) As identical points for consideration to grant the concession of anticipatory bail or otherwise to petitioners are involved, therefore, I propose to decide the pointed petitions i.e. CRM No. M-20087 of 2014 titled as "Sukhinder Singh Bawa s/o Tirath Singh Bawa & others v. State of Punjab" (for brevity "the 1st petition") and CRM No.M-37239 of 2014 titled as "Sukhdeep Singh v. State of Punjab" (for short "2nd petition"), arising out of the same case/FIR, vide this common order to avoid the repetition of facts.
(2.) The indicated 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 main co-accused, Tarandeep Singh, Sachin Sharma, Rajiv Sharma, Angrej Singh and others, vide FIR No.109 dated 16.4.2014 (Annexure P18), on accusation of having committed the offences punishable under sections 384 & 506 IPC (the offences punishable u/ss 386, 115, 120-B IPC and sections 25 & 27 of The Arms Act were later on added) by the police of Police Station Sadar, Ferozepur.
(3.) Notices of the petitions were issued to the State.;