KAMALJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Vide this common order, CRM-M No.32681 of 2020 titled Kamaljeet Kaur Vs. State of Punjab, CRM-M No.33485 of 2020 titled Veerpal Kaur and another Vs. State of Punjab and CRM-M No.34846 of 2020 titled Jasvir Kaur Vs. State of Punjab are being disposed of. Since all the aforesaid cases have arisen from same FIR, therefore, common facts are being noticed.

(3.) Prayer is for grant of anticipatory bail in case bearing FIR No.102 dated 28.09.2020 registered under Sections 306, 34 IPC at Police Station Mehal Kalan, District Barnala.