ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of all the aforementioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 101 dated 11.06.2011, under Sections 498a/ 406/ 506 IPC, registered at police station City Khanna, Police District Khanna, District Ludhiana. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Ludhiana dismissing bail applications filed on behalf of the petitioners.

(2.) Coordinate Bench of this Court while issuing notice of motion on 07.07.2011 passed the following order in Crl.Misc.No.M-20009 of 2011:-

(3.) Coordinate Bench of this Court while issuing notice of motion on 22.07.2011 passed the following order in Crl.Misc.No.M-21988 of 2011:-