JAGMOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As, identical points for consideration to grant anticipatory bail or otherwise to the petitioners-Jagmohan Singh and Dharampal Kaur are involved, therefore, I propose to decide the indicated petitions, arising out of the same case/FIR, by means of this common order, in order to avoid the repetition of facts.

(2.) The petitioners, who are unfortunate parents-in-law of the complainant-Balwinder Kaur, have preferred the instant separate petitions for the grant of anticipatory bail in a case registered against them along with their son and main accused Wahegurupal(husband), by virtue of FIR No.81 dated 08.09.2012, on accusation of having committed the offences punishable under Sections 498-A, 406, 323 and 34 IPC, by the police of Police Station Sadar, Sri Muktsar Sahib, invoking the provisions of Section 438 Cr.P.C.

(3.) Notices of the petitions were issued to the State.