MEHINDER SINGH SULLAR, J. - (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 -24086 of 2014, titled as Sahib Singh and others Versus State of Punjab (for brevity "the 1st Case") and CRM No.M -24258 of 2014, titled as Kala Singh and others 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 directed the instant separate petitions for the grant of anticipatory bail, in a case registered against them, vide FIR No. 23 dated 01.02.2014, on accusation of having committed the offences punishable under Sections 452, 506, 427, 323, 148 read with Section 149 IPC (the offence punishable under Section 325 IPC was later on added), by the police of Police Station City -1, Abohar. 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 assistance and after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.;