RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As the identical points for consideration to grant anticipatory bail or otherwise to petitioners Raj Kumar & Parveen Kumar are involved, therefore, I propose to decide the indicated petitions, arising out of the same case/FIR, vide this common order in order to avoid the repetition of facts.

(2.) The petitioners have directed the instant separate petitions for the grant of anticipatory bail in a case registered against them, vide FIR No.267 dated 26.11.2012 (Annexure P1), on accusation of having committed the offences punishable under Sections 420 and 120-B IPC by the police of Police Station City-Abohar, District Fazilka, invoking the provisions of section 438 Cr.PC.

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