SAPNA AND TARSEM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of both the aforementioned petitions bearing Crl.M. Nos. M-29132 and 29257 of 2010, filed by the petitioners under Section 438 Code of Criminal Procedure for grant of anticipatory bail to them in case FIR No. 108/2010, dated 15.6.2010, under Section 366(A) IPC read with Section 5 of Immoral Traffic Act, 1956 (SIT Act Renamed), registered at Police Station Chhehratta, Amritsar.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) This Court passed the following order in Crl.M. No. M-29132 of 2010, on 8.10.2010:-