KAMAL RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS , identical points for consideration to grant anticipatory bail to the petitioners are involved, therefore, I propose to decide the above indicated petitions, arising out of the similar FIR, by means of this common order, to avoid the repetition.

(2.) THE petitioners have directed the instant separate petitions for the grant of anticipatory bail in a case registered against them, by means of FIR No.50 dated 16.02.2013, for the commission of offences punishable under Sections 420, 406 and 120-B IPC, by the police of Police Station Tripuri Town, Patiala, 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 help and after deep consideration of the entire matter, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.