MANPREET SINGH BHULLAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS , identical points for consideration to grant anticipatory bail to petitioners-Manpreet Singh Bhullar and his mother Rashpal Kaur are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-850 of 2013(for brevity "the 1st case") and CRM No.M-37201 of 2012(for short "the 2nd case"), arising out of the same case/FIR, by means of this common order, in order to avoid the repetition of facts.

(2.) THE petitioners have directed the instant separate petitions for the grant of anticipatory bail in a case registered against them, by virtue of FIR No.93 dated 25.10.2012, on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Women Cell, Ludhiana, invoking the provisions of Section 438 Cr.P.C.

(3.) AFTER perusing the record with the help of the investigating officer, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.