MEHINDER SINGH SULLAR, J. - (1.) PETITIONERS have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them, vide FIR No. 27 dated 25.02.2014, on accusation of having committed the offences punishable under Sections 324, 323, 384, 506, 148 read with Section 149 IPC (the offences punishable under Sections 326 & 341 IPC were later on added), by the police of Police Station Dina Nagar, District Gurdaspur.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, a Co -ordinate Bench of this Court (Rajiv Narain Raina J.) passed the following order on June, 25, 2014: - "Heard. Notice of motion returnable on 11.08.2014. To be heard along with CRM No. M -19454 of 2014 in which anticipatory bail has been granted by this Court to one Buta Ram co -accused against whom is attributed an injury described in Section 326. In the event of arrest of the petitioners, they will be admitted to interim bail to the satisfaction of Arresting/Investigating Officer. They will, however, remain bound by Section 438 (2) Cr.P.C." ;