MEHINDER SINGH SULLAR, J. - (1.) AS the identical points to grant the concession of anticipatory bail to the petitioners or otherwise are involved, therefore, I propose to decide the above indicated petitions, arising out of the same case/FIR, vide this common order to avoid the repetition of facts.
(2.) THE petitioners (main accused) have preferred the instant separate petitions, for the grant of concession of pre -arrest bail, in a case registered against them, by means of FIR No.3 dated 7.3.2014 (Annexure P1), on accusation of having committed the offences punishable under Sections 409, 120 -B IPC and section 13(1)(d) read with Section 13(2) of The Prevention of Corruption Act, 1988 by the police of Police Station Vigilance Bureau, Phase -1, SAS Nagar (Mohali). Notice of first petition was issued to the State.
(3.) HAVING heard the learned counsels for the parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the present petitions for anticipatory bail in this context.;