BI BI JAAN AND ORS. Vs. THE STATE

JUDGEMENT

(1.) Since these two petitions are in respect of the same crime number and similar questions of law and facts are involved in both the petitions, they are taken together to dispose of them by this common order in order to avoid repetition of facts and law.

(2.) Both the petitions are filed under Section 439 of Cr.P.C. seeking regular bail.

(3.) Crl.P.No.9950/2017 is filed by accused No.1 and Crl.P.No.9948/2017 is filed by accused Nos.2 to 4 seeking their release on bail of the alleged offences punishable under Sections 304(B), 302 r/w Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act registered in respondent - police station Crime No.167/2017.