VINOD KUMAR @ BUNTY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, I am disposing of two petitions i.e. Criminal Misc. No. M-10401 of 2013 filed by accused Vinod Kumar @ Bunty and Criminal Misc. No. M-9989 of 2013 filed by accused Jagdish Chander Sabharwal because both the petitioners are seeking anticipatory bail in one and same FIR No. 19 dated 14.3.2013 under sections 420, 465, 467, 468, 471, 120-B IPC, Police Station Division No. 3, Ludhiana.

(2.) I have heard counsel for the parties and perused the case file.

(3.) According to prosecution version, secret information was received that both these petitioners and their co-accused Ramesh Kumar were preparing and selling activated SIM cards of mobile telephones prepared in fake names on the basis of fake documents. On raid at the shop of Ramesh Kumar, 185 pre-activated SIM cards in fake names and also documents of fake addresses were recovered.