GURMEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS identical points for determination for the grant of regular bail are involved, therefore, I propose to dispose of the indicated petitions, arising out of the same FIR, vide this common order in order to avoid the repetition of the facts.

(2.) PETITIONERS Gurmeet Kaur wife of Baljinder Singh, Jaswinder Kaur wife of Sukhdev Singh and Pal Singh son of Dharam Singh have directed the instant separate petitions for the grant of regular bail, in a case registered against them, by means of FIR No.194 dated 21.9.2012 (Annexure P1), for the commission of an offence punishable under section 304 read with section 34 IPC by the police of Police Station Beas, District Amritsar, invoking the provisions of section 439 Cr.PC.

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