JAMJIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) As identical points to grant anticipatory bail to the petitioners Jamjit Kaur and Amar Singh are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-15480 of 2013, titled as Jamjit Kaur Vs. State of Haryana (for brevity, "the 1 st case") and CRM No.M-14695 of 2013, titled as Amar Singh Vs. State of Haryana (for brevity, "the 2 nd case"), by means of this common order, to avoid the repetition of facts.

(2.) Petitioners have preferred the present separate petitions, for the grant of anticipatory bail in a case registered against them, by means of FIR No.155 dated 05.04.2013, on accusation of having committed the offences punishable under Sections 420, 465, 466, 467, 468, 471, 474 and 120-B IPC, by the police of Police Station City Fatehabad, invoking the provisions of Section 438 Cr.P.C.

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