SATINDER PAL SINGH GREWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points for the grant of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M-2155 of 2013 titled Satinder Pal Singh Grewal and another Vs. State of Punjab (for brevity "the 1st case) and CRM No. M-7923 of 2013 titled Supreet Singh Vs. State of Punjab (for short "the 2nd case"), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) PETITIONERS Satinder Pal Singh Grewal and Surinder Kaur (parents-in-law) and Supreet Singh (husband of the complainant), have preferred the instant separate petitions for the grant of anticipatory bail, in a case registered against them, vide FIR No.111 dated 20.10.2012, for the commission of offences punishable under Sections 406, 498-A and 323 read with Section 34 IPC, by the police of Police Station Arniwala, District Fazilka, invoking the provisions of Section 438 Cr.P.C.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.